BELJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petition is filed under Sec. 482 of the Code of Criminal Procedure, to quash Annexure-A2 First Information Report in Crime No.723/2022 of the Cusba Police Station, Kozhikode.

(2.) The petitioner's case is that, he is the accused in the above Crime, which is registered against him for the offences punishable under Ss. 341, 323, 324 and 448 read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution allegation against the petitioner is that, on 19/10/2022, the petitioner tresspassed into the house of the second respondent and attacked her husband - the third respondent. Thus, he has committed the above offences.