NIMESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure ('Cr.P.C' for short) with a prayer to quash Annexure-I FiIR and further proceedings, pending against the petitioners/accused in Crime No.533/2023 of the Panamaram Police Station, Wayanad.

(2.) Heard the learned counsel for the petitioners, the learned counsel for the defacto complainant as well as the learned Public Prosecutor. Perused the case diary and the relevant materials, including the affidavit filed by one Dhanya.

(3.) In nut shell, consequent to committal of suicide by the mother of the petitioners, crime was registered alleging commission of offences punishable under Sec. 306 of the Indian Penal Code ('I.P.C' for short), by the petitioners, who are arraigned as accused Nos.1 and 2.