RAJESH EBRAHIM KUTTY MAJIDHA BEEVI AND OTHERS Vs. STATE OF KERALA, REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM

JUDGEMENT

(1.) Accused 2 and 3 in C.C No.175 of 2016 on the file of the Judicial First Class Magistrate Court, Nedumkandam, have approached this Court under Section 482 Cr.P.C,, 1973 seeking the following reliefs :

(2.) Heard the learned counsel for the petitioners and the learned counsel for the respondent/defacto complainant. Learned Public Prosecutor is also heard.

(3.) Annexure 1 is the private complaint filed by the party respondent against the petitioners before the learned Magistrate. Brief allegations in the complaint read thus :