NASRIYA Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners have invoked the jurisdiction under Sec. 482 Cr.P.C to quash all proceedings against them.

(2.) Petitioners are accused Nos. 1 and 2 in C.C.No.477/2024 on the files of the Additional Chief Judicial Magistrate Court, Ernakulalm, arising out of Crime No.680/2023 of Ernakulam Town South Police Station, registered for the offences under Sec. 392 r/w Sec. 34 of the Indian Penal Code, 1860. Second respondent is the defacto complainant.

(3.) According to the prosecution, on 5/4/2023, the accused, with intent to commit robbery, called the defacto complainant to the apartment of the first accused and captured his half naked video standing along with the first accused, and thereafter demanded a large amount of money to avoid publishing the said video and thereby committed the offences alleged.