PRAJITH C.V. 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 A1 FIR and Annexure A2 Final Report and all further proceedings in C.C.No.239/2023 on the files of the Judicial First Class Magistrate Court-II, Palakkad, arose out of crime No.559/2022 of Mankara Police Station, Palakkad. The petitioners are accused Nos.1 to 3 in the above crime.

(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 323 of IPC are alleged to have been committed by the accused. The complainant is none other than the wife of the 1st petitioner.