BIBIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure ("the Code" for brevity) with a prayer to quash the proceedings pending against the petitioner.

(2.) The petitioner herein is the accused in C.C.No.392 of 2017 on the file of the Judicial First Class Magistrate Court, Kalady. In the said case, he stands indicted for having committed offences punishable under Sections 384 and 354D(i) of the IPC.

(3.) According to the prosecution, on 25.11.2016 at 10 a.m., the petitioner herein trespassed into the company wherein the 2 nd respondent was working and threatened her to hand over 3.940 sovereigns of gold chain and thereafter abused her.