RASHID MUHAMMED KUNJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure ('Cr.P.C' for short) by accused Nos.1 and 2 in Crime No.1519 of 2021 of Karunagapally Police Station, Kollam, seeking the following reliefs:

(2.) Heard the learned counsel for the petitioners and the learned Public Prosecutor in detail. Perused AnnexuresA1 and A2 and relevant documents. Although notice was served upon the defacto complainant, she did not appear.

(3.) The prosecution case is that while the son of CW1 brought the daughter, aged 19 years, of accused Nos.1 and 2, after maintaining a love relationship, accused Nos.1 to 4, criminally trespassed upon the house of CW1, and assaulted CW1 at 10 a.m on 28/11/2021. This is the base on which the prosecution alleges commission of offences punishable under Ss. 452, 323, 324, 354 and 34 of the Indian Penal Code.