ANIL K. MUHAMED Vs. STATE AND ORS.

JUDGEMENT

(1.) AN unfortunate Lawyer, who happened to appear in various cases against a lady, who is the so called defacto complainant in Crime No. 3662 of 2014 of the Perumbavoor Police Station, has the plight to approach this Court under Section 482 Cr.P.C., to get the proceedings against him in the crime quashed.

(2.) THE defacto complainant in Crime No. 3662 of 2014 is the 2nd respondent herein. It seems that she has been fighting tooth and nail with her husband. As a part of her prolonged litigations against the husband, on 01.03.2014, she has furnished a First Information Statement before the additional 3rd respondent herein, the additional Sub Inspector of Police, Perumbavoor, alleging that her husband was missing. On the basis of it, Crime No. 881 of 2014 of the Perumbavoor Police Station was registered. As the alleged place of occurrence in the said crime was within the limits of the Kalady Police Station, the crime was transferred to the Kalady Police Station, where it was re -registered as Crime No. 375 of 2014.

(3.) ON 13.03.2014, the said Sajad appeared before this Court through the petitioner as his counsel and submitted that the said Sajad was not under the detention of anybody; but at the same time he was not ready to live with the 2nd respondent herein. Even though a mediation was attempted, no fruitful purpose could be achieved in the matter. On 27.03.2014, W.P.(Crl)No. 105 of 2014 was dismissed by this Court.