ANIL THANKAN Vs. STATE

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, to quash Annexure-A2 FIR in Crime No.797/2023 of Thrikkakkara Police Station, Ernaklulam. The petitioner herein is the accused in the above crime.

(2.) Heard the learned counsel for the petitioner, the learned counsel appearing for the defacto complainant and the learned Public Prosecutor.

(3.) In this matter, offences punishable under Ss. 498A, 323 and 341 of IPC are alleged to have been committed by the accused and the defacto complainant is none other than the wife of the accused.