HAFIZ Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, to quash all further proceedings pursuant to Annexure.A1 FIR and Annexure.A2 Final Report in Crime No.267/2023 of Chathannoor Police Station, Kollam, now pending as C.C. No.675/2023 on the files of the Judicial First Class Magistrate Court-II, Paravoor. The petitioners herein accused Nos.1 and 2 in the above case.

(2.) Heard the learned counsel for the petitioners, the learned counsel appearing for the defacto complainant and the learned Public Prosecutor.

(3.) In this matter, offences punishable under Ss. 498(A), 323, 294(b), 506(i) read with 34 of IPC, are alleged to have been committed by the accused and the defacto complainant is none other than the wife of the 1st accused.