SURESH BABU M.A Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C has been filed to quash all further proceedings in C.C.No.477/2015 on the file of the Judicial First Class Magistrate Court-I, Thrissur.

(2.) The petitioner is the accused. The 2nd respondent is the defacto complainant. The offences alleged are punishable under Sec. 294(b) and 506(i) of IPC.

(3.) I am of the view that even though the petitioner has impleaded the defacto complainant as the 2nd respondent, notice need not be issued to her.