XXXXXXXXXX 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 in S.C. No.1267/2021 on the files of the Fast Track Special Court, Karunagappally, arose out of Crime No.1623/2020 of Oachira Police Station, Kollam. The petitioner herein is the accused in the above case.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor, in detail. Though notice issued to the defacto complainant, she did not appear. Perused the relevant materials available.

(3.) In this matter, as per the FIS given by the defacto complainant on 11/6/2023, the defacto complainant has completed B.Com course and has been working as a Para legal volunteer in Taluk Legal Services Authority. Her marriage was solemnized with one xxx (name hidden) on 11/1/2010 and two girl children born in the wedlock.