XXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 [hereinafter referred as 'Cr.P.C.' for short], to quash all further proceedings pursuant to Annexure.A1 FIR and Annexure.A1(a) complaint in Crime No.1071 of 2022 of Konni Police Station, Pathanamthitta. The petitioners herein are accused Nos.1 and 2 in the above case.

(2.) Heard the learned counsel for the petitioners, the learned Public Prosecutor and the learned counsel appearing for the defacto complainant, in detail. Perused the documents placed by all parties, including the case diary as such.

(3.) In this matter, Annexure.A1 FIR in Crime No.1071/2022 of Konny Police Station has been registered on 1/12/2022, alleging commission of the offence punishable under Ss. 376 and 120(B) of the Indian Penal Code, against the petitioners herein. Annexure.A1(a) is the complaint lodged by the defacto complainant before the Judicial First Class Magistrate Court-II, Pathanamthitta and Annexure.A1 FIR was registered when the said complaint was forwarded by the learned Magistrate for investigation.