BINITHA Vs. CHANDRIKA

JUDGEMENT

(1.) THIS Criminal Miscellaneous Case is filed by the petitioner, who is the accused in C.C. No. 64/2013 on the file of the Judicial First Class Magistrate Court -I, Chengannur, to quash the proceedings under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code').

(2.) IT is alleged in the petition that the first respondent herein, who is none other than the sister -in -law of the petitioner filed C.M.P. No. 5006/2012 as a private complaint against the petitioner alleging offences under Sections 447 and 427 of the Indian Penal Code. The complaint was forwarded to the police by the learned Magistrate under Section 156(3) of the Code and crime was registered as Crime No. 1557/2012 of Chengannur police station and after investigation, final report was filed and it was taken on file as C.C. No. 64/2013 on the file of the Judicial First Class Magistrate Court -I, Chengannur.

(3.) HEARD the counsel for the petitioner, learned Public Prosecutor and the learned counsel appearing for the 1st respondent.