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Judgment
5 paragraphs · 124 wordsDr Kauser Edappagath, J
This Crl.M.C has been filed to quash all further proceedings in C.C.No.90/2020 on the file of the Chief Judicial Magistrate Court, Thrissur.
The petitioners are the accused Nos.1 to 4. The 2nd respondent is the de facto complainant.
A crime was registered pursuant to a private complaint filed by the 2nd respondent before the Chief Judicial Magistrate Court, Thrissur. I went through the private complaint as well as the statement of the witnesses in the final report. There are clear averments to attract the ingredients of Section 498A of IPC. Since a prima facie case is made out, the jurisdiction vested with this Court under Section 482 of Cr.P.C cannot be invoked.
Accordingly, the Crl.M.C is dismissed.