VIPIN 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-1 FIR and Annexure-2 Final Report in Crime No.7/2020 of Kulavallur Police Station, Kannur, now pending as S.C. No.238/2021 on the files of the District and Sessions Court, Thalassery. The petitioner is the sole accused in the above case.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Perused the relevant materials available.

(3.) In this matter, the allegation of the prosecution in a nutshell is that, the accused herein who is none other than the neighbor of the defacto complainant, subjected her to repeated sexual intercourses, starting from August, 2017 to 9/12/2019, on threatening that he would publish the nude photographs of the defacto complainant, which were available in his mobile phone. On this premise, the prosecution alleges commission of offences punishable under Ss. 452, 376(2)(n), 354, 324 and 506 of Indian Penal Code.