MUHAMMED SAFI 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 Annexure A Final Report and all further proceedings in C.C.No.530/2023 on the files of the Judicial First Class Magistrate Court-1, Thamarassery, arose out of Crime No.667/2023 of Koduvally Police Station, Kozhikode. The petitioners herein are accused Nos.1 to 4 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. 498A and 406 of the Indian Penal Code, are alleged to have been committed by the accused.