KUNHI MUHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in the above Criminal Miscellaneous Case is as follows:

(2.) Heard Smt.Neethu Prem, learned counsel appearing for the petitioner/accused and Sri. Saigi Jacob Palatty, the learned Public Prosecutor appearing for the 1st respondent State. In the nature of the orders proposed to be passed in this Criminal Miscellaneous Case, notice to contesting respondent No.2-lady defacto complainant (victim) will stand dispensed with.

(3.) The petitioner is the sole accused in Crime No.479/2016 of Perinthalmanna Police Station, which has been registered for offence punishable under Section 376 of IPC. The said crime has been registered on the basis of the complaint/First Information Statement of the lady defacto complainant given on 7.6.2016.