JAYESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petition is filed under Sec. 482 of the Code of Criminal Procedure,1973, to quash Annexure-A1 First Information Report[FIR], Annexure-A2 Final report and all further proceedings in C.C.No.426/2022 of the Judicial First Class Magistrate Court-III, Kollam.

(2.) The petitioner is the sole accused in Crime No.301/2022 of the Kollam West Police Station, Kollam, registered against him, for allegedly committing the offences punishable under Ss. 498A, 323 and 324 of the Indian Penal Code,1860.

(3.) The crux of the prosecution is that: the petitioner was married to the third respondent. During the period of cohabitation, the petitioner mentally and physically harassed the third respondent. Thus, the petitioner has committed the above offences.