VINOD @ MAHESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed u/s 482 of the Code of Criminal Procedure.

(2.) The petitioners are the accused Nos. 1 to 4 in Crime No. 150 of 2014 of the Kadinamkulam Police Station. The aforesaid crime was registered at the instance of the 2nd respondent herein alleging offences punishable under S 294(b), 323, 354, 498A r/w S. 34 of the Indian Penal Code. The first petitioner incidentally is the husband of the second respondent and petitioners 2 to 4 are his family members.

(3.) Final report was laid before the learned Magistrate and the case is now pending as CC No. 2008 of 2014.