VINOD THANKARAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in the above Crl.M.C filed under Sec. 482 of the Cr. PC is as follows:-

(2.) Heard Sri. Ayyappan Sankar, the learned counsel appearing for the petitioners/accused and Sri. Santhosh Peter, learned Public Prosecutor appearing for respondent Nos. 1 and 2. Though respondent No. 3 (lady defacto complainant) has been duly served by special messenger, there is no appearance for the said party.

(3.) The petitioners herein are brothers and the 1 petitioner/A1 is the husband of the 3 respondent (lady defacto complainant). The petitioners have been arrayed as accused in the impugned Anx.A2 crime No. 442/2018 of Vellarada Police Station, Thiruvananthapuram, for offences punishable under Secs. 323, 354, 377 and 34 of the Penal Code, 1860, on the basis of first information statement given by the 3 respondent (lady defacto complainant) on 30-03-2018 at about 9.00 a.m, in respect of the alleged incidents happened for the period from December 2015 onwards.