MAHESH 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 the entire proceedings in C.C.No.917/2023 on the files of the Judicial First Class Magistrate Court, Chavakkad, arose out of Crime No.918/2023 of Vadanapally Police Station, Thrissur. The petitioner herein is the sole accused in the above case.

(2.) Heard the learned counsel for the petitioner, the learned counsel appearing for the de facto complainant and the learned Public Prosecutor.

(3.) In this matter, offence punishable under Sec. 498A of the Indian Penal Code is alleged to have been committed by the accused.