REGENT COMPUTRONICS PVT. LTD.

Vignesh Kumar Balasundar Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

GULAM MUSTAFA V. STATE OF KARNATAKA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
S W PALANIKAR VS. STATE OF BIHAR [REFERRED TO]
STATE OF KARNATAKA VS. M DEVENDRAPPA [REFERRED TO]
RAJIV THAPAR VS. MADAN LAL KAPOOR [REFERRED TO]
VESA HOLDINGS P. LTD. AND ORS. VS. STATE OF KERALA AND ORS. [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]
VINOD NATESAN VS. STATE OF KERALA [REFERRED TO]
SURESH KUMAR GOYAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
KAMAL SHIVAJI POKARNEKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
ARNAB MANORANJAN GOSWAMI VS. STATE OF MAHARASHTRA [REFERRED TO]
KAPIL AGARWAL VS. SANJAY SHARMA [REFERRED TO]
M/S NEEHARIKA INFRASTRUCTURE PRIVATE LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
UMA SHANKAR GOPALIKA VS. STATE OF BIHAR [REFERRED TO]
USHA CHAKRABORTY VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, to quash Annexure 1 FIR in Crime No.761/2023 of Medical College Police Station, Thiruvananthapuram, alleging commission of offence punishable under Sec. 498A r/w Sec. 34 of the IPC.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) According to the learned counsel for the petitioner, a private complaint filed before the Magistrate Court, was forwarded to the police, whereby, FIR in Crime No.761/2023 was registered. But the complaint and the FIR do not disclose essentials to constitute an offence punishable under Sec. 498A r/w Sec. 34 of the IPC. Therefore, the FIR is liable to be quashed.

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VIGNESH KUMAR BALASUNDAR Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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