SABU D. DAVID 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 Annexure.A1 FIR and Annexure.A2 Final Report in Crime No.1831/2021 of Adoor Police Station, Pathanamthitta, now pending as C.C. No.2921/2021 on the files of the Judicial First Class Magistrate Court, Adoor. The petitioners herein are accused in the above case.

(2.) Heard the learned counsel for the petitioners, the learned counsel appearing for the defacto complainant and the learned Public Prosecutor.

(3.) In this matter, offence punishable under Sec. 498(A) read with 34 of Indian Penal Code is alleged to have been committed by the accused and the defacto complainant is none other than the wife of the 1st accused.