SHILPA 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.209/2022 of Kollam West Police Station, now pending as C.C. No.189/2022 on the files of the Judicial First Class Magistrate Court-III, Kollam. The petitioners herein are 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, prosecution alleges commission of offences punishable under Ss. 294(b), 341, 323 and 34 of the Indian Penal Code.