MIDHUN K.V. 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.K.M.Ameer, learned counsel appearing for the petitioners (A1 to A4), Sri.Saigi Jacob Palatty, learned Public Prosecutor appearing for R-1 (State) and Sri.E.Adithyan, learned counsel appearing for respondents 2 & 3 (mother of the victim and the lady victim respectively).

(3.) This case arose initially out of Anx.A2 FIR in Crime No.20/2019 of Cherupuzha Police Station, Kannur district, which was initially registered on 16.1.2019 under Sec.57(a) of the Kerala Police Act, 2011, as a "person missing case" in pursuance of the first information conveyed by the 2nd respondent mother of lady victim stating that, the 3rd respondent, who is her minor daughter, was found missing from home since that day, and that the 2 nd respondent has reasons to believe that the 3rd respondent would have gone away with the 1st petitioner (A1) as they were having a love affair, and as the marriage of the 3rd respondent was fixed to be conducted with another person subsequently.