P.M. NAFEESA BASHEER Vs. P.T. SUNDARAN

JUDGEMENT

(1.) This Crl.M.C has been filed to quash all further proceedings in C.C.No.22 of 2017 on the files of the Judicial First Class Magistrate Court-IV, Kozhikode (for short 'the court below').

(2.) The petitioners are accused Nos.1, 2, 4 and 5. 1st respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 406, 420 and 506(i) of IPC.