GOKUL Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in the above Criminal Miscellaneous case filed under Sec.482 of the Cr.P.C is as follows :

(2.) Heard Sri.G.Sudheer Karakonam, learned counsel appearing for the petitioners (accused Nos.1 to 3), Sri.Saigi Jacob Palatty learned Public Prosecutor for the 1 st respondent-State of Kerala and Sri.M.M.Saidu Muhammed, learned counsel appearing for the contesting respondent No.2 (lady de facto complainant).

(3.) The petitioners herein have been arrayed as accused Nos.1 to 3 among the three accused in the impugned Annexure-A First Information Report (FIR) in Crime No.194/2017 of Marayamuttom Police Station, Thiruvananthapuram District, on the basis of the First Information Statement (FIS) conveyed by the 2 nd respondent-lady de facto complainant on 01.03.2017 in respect of the alleged incidents, which happened for the period during 06.12.2015 to 04.07.2016. The police after investigation has filed the impugned Annexure-B final report/charge sheet in the abovesaid Annexure-A Crime No.194/2017 of Marayamuttom Police Station, which has now led to the pendency of calendar case C.C.No.1202/2017 on the file of the Judicial First Class Magistrate's Court-III, Neyyattinkara, Thiruvananthapuram District. The 1st petitioner (A1) herein is the husband of the 2 nd respondent-lady de facto complainant. The 2 nd and 3rd petitioners herein (A2 & A3) are the father and mother respectively of the 1st petitioner herein (A1).