RENTI JOSE AND ORS. Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner Nos. 2 to 4 are the accused in Crime No. 649 of 2013 of Alakkode Police Station, which is now pending as C.C. No. 1306 of 2014 before the Judicial First Class Magistrate Court -I, Thaliparamba.

(2.) THE above crime was registered on the basis of a complaint filed by the 1st petitioner alleging the offence punishable under Section 498A of the Indian Penal Code. The 1st petitioner herein is the de facto complainant.

(3.) HEARD the learned counsel for the petitioners and the learned Public Prosecutor for the respondent.