SAJANA P. SABU Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 21st day of June, 2024 This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, to quash all further proceedings in Crime No.371/2023 of Ambalappuzha Police Station, Alappuzha, as against the petitioner, who is the 2ndaccused in the above crime.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor, in detail. I have scrutinized the relevant documents.

(3.) The petitioner herein, is a third party, who alleged to have maintained some illicit relationship with the husband of the de facto complainant. Acting on the statement given by the de facto complainant, crime was registered, alleging commission of offence punishable under Sec. 498A r/w Sec. 34 of the IPC (for short, 'the IPC' hereinafter), against accused Nos.1 and 2. The 1staccused in the above crime is the husband of the de facto complainant and the 2ndaccused is the petitioner herein.