MUHAMMED RAHEES 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 Annexure A2 Final Report in Crime No.458/2022 of Kunnamangalam Police Station, now pending as C.C. No.94/2023 on the files of the Chief Judicial Magistrate Court, Kunnamangalam. 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 defacto complainant and the learned Public Prosecutor.

(3.) In this matter, offences punishable under Ss. 406, 498A, 354 read with Sec. 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.