JITHIN C.S. 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 Annexure 1 FIR, Annexure 2 Final Report and all further proceedings in C.C.No.810/2020 on the files of the Judicial First Class Magistrate Court-I, Ottapalam, arose out of Crime No.1134/2020 of Ottapalam Police Station, Palakkad. The petitioners herein are accused Nos.1 to 3 in the above case.

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

(3.) In this matter, offences punishable under Ss. 341, 323, 355 and 498A r/w 34 of the Indian Penal Code are alleged to have been committed by the accused.