NIX JOHNSON PALLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, to quash all further proceedings in C.C.No.424/2022 on the files of the Judicial First Class Magistrate Court-II, Aluva, arose out of Crime No.581/2021 of Elamakkara Police Station, Ernakulam. The petitioners herein are accused Nos.1 to 3 in the above case.

(2.) Heard the learned counsel for the petitioners, the learned counsel appearing for the 2nd respondent/victim and the 3rd respondent/de facto complainant, and the learned Public Prosecutor.

(3.) In this matter, offences punishable under Ss. 498A and 406 r/w Sec. 34 of the Indian Penal Code, are alleged to have been committed by the accused.