DR. ASWIN V. NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, to quash all further proceedings pursuant to Annexure-A2 Final Report in Crime No.939/2023 of Quilandy Police Station, Kozhikode, now pending as C.C. No.1471/2023 on the files of the Judicial First Class Magistrate Court, Quilandy. The petitioner herein is the sole accused in the above case.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor, in detail. Perused the relevant materials available.

(3.) In this matter, the prosecution allegation is that, while the defacto complainant was maintaining a live-in relationship with the accused, during the period from 13/3/2023 to 20/8/2023, at the house of the accused, the accused mentally and physically harassed the defacto complainant. On this premise, the prosecution alleges commission of offence punishable under Sec. 498(A) of IPC.