SHIBU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been filed to quash all further proceedings in C.C.No.223/2015 on the file of the Judicial First Class Magistrate Court, Kadakkal (for short 'the court below').

(2.) The petitioner is the accused. The 3rd respondent is the de facto complainant.

(3.) The offence alleged against the petitioner is punishable under Sec. 498A of the IPC.