SUNIL KUMAR K.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner has invoked the jurisdiction under Sec. 482 Cr.P.C to quash all proceedings against her.

(2.) Petitioner is the accused in C.C. No.536 of 2023 on the files of the Judicial Magistrate of First Class-I, Kothamangalam, arising out of Crime No.1319 of 2023 of Kothamangalam Police Station, Ernakulam, registered for the offences under Ss. 341, 323, 324 and 294(b) of the Indian Penal Code, 1860. 2nd respondent is the defacto complainant.

(3.) According to the prosecution, on 27/8/2023, the accused had after restraining the defacto complainant abused and assaulted him thereby committed the offences alleged.