PRABHAKARAN P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 482 of Code of Criminal Procedure, 1973 to quash all proceedings against the petitioner in Crime No.76 of 2021 of Chandera Police Station and in C.C.No.510 of 2021 on the files of the Judicial First Class Magistrate Court-I, Hosdurg.

(2.) Petitioner is the accused in C.C.No.510/2021 on the files of the Judicial First Class Magistrate Court-I, Hosdurg, arising out of Crime No.76/2021 of Chandera Police Station. Kasargode. The offences alleged against the petitioner are punishable under Ss. 323 and 498 A of the Indian Penal Code, 1860.

(3.) The petitioner and the defacto complainant/2nd respondent are husband and wife. Their marriage was solemnized on 13/8/2001. The allegations levelled against the petitioner are that he physically and mentally tortured the second respondent wife.