JOHN THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a proceedings under Section 482 of the Code of Criminal Procedure seeking orders quashing Annexure-A2 final report in Crime No.697 of 2017 of Pala Police Station, now pending trial in S.C.No.471 of 2018 on the files of the Additional District and Sessions Court, Pala.

(2.) The final report sought to be quashed is one instiuted alleging offences punishable under Sections 376(1), 506(i) and 201 of the Indian Penal Code (the IPC) and Section 119(b) of the Kerala Police Act. The petitioner is the accused and the second respondent is the de facto complainant in the case. The accusation in the case in essence is that on 09.06.2011 and on several days thereafter, the accused had sexual intercourse with the defacto complainant at different places and that he was threatening her that he would publish her obscene pictures in social media. The case set out by the petitioner in the proceedings is that the allegations made in the final report do not make out the offences alleged.

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