MAHAROOF K. 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 all further proceedings pursuant to Annexure AII Final Report in Crime No.165/2023 of Pazhayangadi Police Station, Kannur now pending as C.C.No.409/2023 on the files of the Judicial First Class Magistrate Court, Payyannur. The petitioners herein are accused Nos.1 to 4 in the above case.

(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. 498(A), 34 of IPC are alleged to have been committed by the accused and the de facto complainant is none other than the wife of the 1st accused.