ANUMOD Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who is the accused in Crime No.962 of 2018 of Nedumangad Police Station, Thiruvananthapuram, which is now pending as C.C.No.821 of 2019 before the Judicial First Class Magistrate Court (Forest), Nedumangad, filed this Crl.M.C under Sec. 482 Cr.PC praying for quashing all further proceedings against him. The offence alleged against the petitioner is under Sec. 406 of IPC.

(2.) The prosecution case is that the accused, after promising to marry the de facto complainant, conducted the betrothal ceremony on 26/3/2017 and fixed the marriage on 24/8/2017 and thereafter, refused to marry her.

(3.) According to the learned counsel for the petitioner, even if the entire allegations levelled against the petitioner are believed as such, the same will not constitute the offence punishable under Sec. 406 IPC. Therefore, he prayed for quashing all further proceedings against the petitioner.