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V.P. Thomas vs State Of Kerala

High Court Of Kerala · Decided on 17 June 2022 · Citation: (2022) 06 KL CK 0187

HON’BLE JUDGES
Dr Kauser Edappagath, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 34, 498A
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous Petition No. 3822 Of 2022
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Judgment

5 paragraphs · 159 words

Dr. Kauser Edappagath, J

1.

This Crl.M.C has been filed to quash all further proceedings in Crime No.629/2021 of Pulpally Police Station.

2.

The petitioners are accused Nos. 2 and 3. The 3rd respondent is the defacto complainant. The offences alleged against the petitioners are punishable under Sections 498 A read with 34 of IPC.

3.

Having heard the learned counsel for the petitioner and the learned Public Prosecutor, I am of the view that this Crl.M.C can be disposed of, giving liberty to the petitioners to file applications for discharge at the court below. If such applications are filed, the court below shall dispose of the same in accordance with law. The petitioners are free to take up all the contentions raised in this Crl.M.C in the applications for discharge as well. The personal appearance of the petitioners at the court below is dispensed with till the applications for discharge are disposed of.

The Crl.M.C is disposed of.