ANEESHA K.K. 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 Annexure A1 FIR, Annexure A2 Final Report and all further proceedings in C.C.No.311/2024 on the files of the Judicial First Class Magistrate Court, Kodungallur, Thrissur District, arose out of Crime No.109/2024 of Mathilakam Police Station, Thrissur. The petitioner herein is the de facto complainant in the above case.

(2.) Heard the learned counsel for the petitioner/de facto complainant, the learned counsel for respondents 3 to 6/accused Nos.1 to 4 and the learned Public Prosecutor.

(3.) In this matter, offences punishable under Ss. 406 and 498A of the Indian Penal Code, are alleged to have been committed by the accused.