JOY JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) Crl.M.C.No.8110/2022 is one filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, 'the Cr.P.C.' hereinafter), by accused Nos.2 and 3 in C.C.No.263/2020 on the files of the Judicial First Class Magistrate Court, Taliparamba, to quash the said proceedings.

(2.) Crl.M.C.No.6166/2023 also is a petition filed under Sec. 482 of the Cr.P.C., by the 1st accused in the above case, to quash the proceedings thereto.

(3.) Heard the learned counsel for the petitioners as well as the learned Public Prosecutor, in detail. Though the 2nd respondent/de facto complainant was served with notice and filed vakalath, there is no appearance.