JOHN JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Code of Criminal Procedure.

(2.) The applicants herein are the accused Nos.1, 2, 3 and 5 in Crime No.708 of 2018 of the Town South Police Station, Palakkad, registered under Sections 341 , 323 , 354 , 506 read with Section 149 of the IPC.

(3.) The applicants as well as the de facto complainant are practising lawyers and are sexagenarians. The de facto complainant is a divorcee. The 1st wife of the 1st applicant had expired recently. They decided to settle down and spend the rest of their life together. Accordingly, they registered their marriage under the provisions of the Special Marriage Act , 1954 in the month of January, 2017.