ARJUN K.S., Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a proceedings instituted under Section 482 of the Code of Criminal Procedure (the Code) seeking orders quashing Annexure B final report and all further proceedings in Crime No.884 of 2019 of Kaipamangalam Police Station.

(2.) Crime No.884 of 2019 was one registered under Section 57 of the Kerala Police Act at the instance of the third respondent, alleging that her daughter, the second respondent who is a minor, is missing. After investigation, Annexure B final report is filed in the case under Sections 363 and 366A of the Indian Penal Code (the IPC ) alleging that on 20.12.2019, at about 11 pm, the petitioner who is the sole accused in the case took the second respondent out of the keeping of her lawful guardian, stayed with her in the house of his friend on that day and married her on the succeeding day. The case set out by the petitioner in the Crl.M.C. is that the materials on record do not make out the offences alleged.

(3.) Heard the learned counsel for the petitioner, learned counsel for the second respondent as also the learned counsel for the third respondent.