SAFEEK K.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been filed to quash all further proceedings in CC No. 107/2022 on the file of the Judicial First Class Magistrate's Court, Kalamassery. The petitioners are the accused Nos. 1 to 5. The offences alleged against them are punishable under Sec. 498A r/w 34 of the IPC.

(2.) I have heard Sri. Madhusoodanan, the learned counsel for the petitioners and Sri. P G Manu, the learned Senior Public Prosecutor.

(3.) The learned counsel for the petitioners submitted that there are no allegations in the FIS to attract the ingredients of Sec. 498A of the IPC. The learned counsel further submitted that general omnibus allegations are only stated, there are no specific and distinct allegations.