NISHIN HUSSAIN Vs. STATE OF KERALA

JUDGEMENT

(1.) The 3rd accused in C.C.No.3010/2021, on the files of Judicial Magistrate of First Class-II, Nedumangad, has filed this Criminal Miscellaneous Case under Sec. 482 of the Code of Criminal Procedure ('Cr.P.C' for short) seeking the following reliefs:

(2.) Crl.M.C.No.7541/2023 is at the instance of the 4th accused in the above crime. She also seeks quashment of the above proceedings.

(3.) Heard the learned counsel for the petitioners as well as the learned Public Prosecutor in detail. Perused materials.