SHANAVAS Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This application is filed under section 438 of the Crimial P.C., 1973

(2.) The applicant herein is the accused in Crime No.936 of 2017 of the Wadakkanchery Police Station. The aforesaid Crime was registered based on a complaint filed by the de facto complainant before the Superintendent of Police, Thrissur, on 8.11.2017.

(3.) According to the de facto complainant, the applicant herein was her driver. On 14.9.2014, while her husband was not at home, the applicant called her over phone and informed her that he was in possession of some explicit photographs. Left with no option, she caved in and they started having a physical relationship. It is further alleged that the applicant managed to obtain large sums of money and gold from her possession. The cash and ornaments were given after obtaining consent from her husband. It is further alleged that the applicant threatened the de facto complainant that unless she elopes with him after ditching her husband, the explicit videos would be made public. She had to oblige. Later, her husband forgave her and started living with her. Stating these allegations, a complaint was lodged leading to the registration of the Crime.