THILAKAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos.1 to 3 in C.C No.1549/2024 on the files of the Judicial First Class Magistrate Court-I, Cherthala. The offences alleged against them are under Ss. 351(1) and 329(3) of the Bharatiya Nyaya Sanhita, 2023 (BNS).

(2.) The prosecution case is that on 1/10/2024, at about 6:30 a.m, the petitioners 1 and 2 criminally trespassed into the courtyard of the house of the de facto complainant/2nd respondent and criminally intimidated her by saying that if she does not repay the money borrowed, the job of the de facto complainant's husband would be divested of. It is further alleged that the petitioners 1 and 2 also threatened CW2 that her father would be taken into custody by the police. The third accused is alleged to have called the de facto complainant by telephone and asked her to get lost. The third accused is also alleged to have threatened the de facto complainant that she would be denigrated among the local people.

(3.) The case has been registered by the Cherthala Police on the basis of the first information statement given by the de facto complainant. After the completion of the investigation, the S.I of Police, Cherthala laid the final report before the Jurisdictional Magistrate.