MATHUKUTTY 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.B Final Report in Crime No.442/2023 of Puthencruze Police Station, Ernakulam, now pending as C.C. No.403/2023 on the files of the Judicial First Class Magistrate Court, Kolenchery.

(2.) Heard the learned counsel for the petitioner, the learned counsel appearing for the defacto complainant and the learned Public Prosecutor.

(3.) In this matter, offences punishable under Ss. 498(A), 323, 324, 294(b) are alleged to have been committed by the accused and the defacto complainant is none other than the wife of the accused.