RENUKA 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-I Final Report in Crime No.800/2020 of Thalayolaparambu Police Station, Kottayam now pending as C.C.No.88/2021 before Grameena Nyayalayam Nanadom, Vaikom. The petitioners herein are the accused Nos.1 and 2 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 daughter-in-law of the 1st accused.