SARATH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) FIR in Crime No.10/2019 of Aranmula Police Station, Pathanamthitta District is sought to be quashed in this Crl.M.C. Petitioner is the sole accused in the case. Offences alleged are under Ss. 341, 354 and 506 of IPC. Crime was registered on the basis of a statement given by the 2nd respondent on 2/1/2019.

(2.) The 2nd respondent in her FIS stated as follows:-

(3.) On the basis of the information furnished by the 2nd respondent, Aranmula police registered the crime as noted above. The petitioner thereafter approached this Court in this Crl.M.C. seeking to quash the FIR.