ANIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the accused in Crime No. 1379/2012 of Chadayamangalam Police Station, Kollam District for having committed offences punishable under Section 498(A) of IPC. The petitioner would say that he is totally innocent and has been falsely implicated. It is pointed out by him that he has not committed any act as alleged. He seeks reliefs from this Court.

(2.) AFTER having heard the learned counsel for the petitioner, and the learned Public Prosecutor and after having perused the records and also considering the fact that there is a possibility of reunion, it is felt that this is a fit case where extraordinary jurisdiction needs to be exercised in favour of the petitioner. The petition is allowed as follows: