NAZEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code') with a prayer to invoke the extraordinary inherent powers and to quash the pending criminal proceedings against the petitioner.

(2.) The petitioner herein is the accused in Crime No.686 of 2018 of the Edathala Police Station. In the said case, he stands indicted for offences punishable under Sections 341, 323, 451, 354 and 506(i) of the IPC. The 3rd respondent is the de facto complainant.

(3.) The prosecution allegation is that on 01.10.2018 at about 11.30 p.m., the accused trespassed into the house of the 3rd respondent and he is alleged to have assaulted her.