SHYJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973, to quash Annexure-A1 First Information Report[FIR] and Annexure A2 Final Report in Crime No.1435/2019 of the Palluruthy Kasaba Police Station, Ernakulam City, and all further proceedings in C.C.No.1478/2022 on the files of the Judicial First Class Magistrate Court-I, Kochi.

(2.) The petitioners are the accused Nos.1 to 4 in the above crime, registered against them at the instance of the second respondent, for allegedly committing the offences punishable under Ss. 323 and 498A r/w.S. 34 of the Indian Penal Code,1860.

(3.) The gist of the prosecution is that: on 24/7/2019, the accused in furtherance of their common intention, mentally and physically harassed the second respondent and her child. Thus, the accused have committed the above offences.