RON THAZHIKAMALAYIL JACOB Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C has been filed to quash all further proceedings in Crime No.110/2022 of Elamakkara Police Station.

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

(3.) The prosecution case in short is that the defacto complainant was subjected to cruelty, both physically and mentally by making unlawful demand of money.