(1.) These Crl.M.C.s are filed by accused Nos. 1 to 4 in C.C. No. 532 of 2019 on the file of the Judicial First Class Magistrate Court-I, Thiruvananthapuram. Crl.M.C. No. 8 of 2020 is filed by the 1st accused, Crl.M.C. No. 1663 of 2020 is filed by the 2nd accused, Crl.M.C. No. 23 of 2020 is filed by the 3rd accused and Crl.M.C. No. 1666 of 2020 is filed by the 4th accused.
(2.) The aforesaid calendar case was registered on the basis of a complaint submitted by the 2nd respondent in Crl.M.C. No. 8 of 2020 (hereinafter referred as complainant). Offences alleged against petitioners are under Ss. 499 and 500 IPC. Gist of the allegation is as follows:
(3.) These Crl.M.Cs are filed for quashing all further proceedings in the said complaint by raising the contention that the averments in the said complaint do not disclose any offence as against the petitioners herein.
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