USHA SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the defacto complainant in Crime No. 308/2022 of Alappuzha North Police Station, which is now pending as S.C.No.703/2022 before the Additional Sessions Court-III, Alappuzha. The aforesaid crime was registered based on the complaint submitted by the petitioner in which the son of the petitioner is implicated as an accused, alleging the commission of offences punishable under Ss. 427 and 436 of the Indian Penal Code (IPC).

(2.) The allegation in the said complaint was that, on 21/3/2022, at 11.00 p.m, the accused set ablaze the residential house where the petitioner and her husband are residing and thereby caused damages to certain household articles and two of the rooms of the said building. Total loss was estimated to be to the tune of Rs.15,000.00. Annexure-1 is the FIR and Annexure-3 is the final report submitted by the police. This Crl.M.C is filed by the petitioner for quashing all proceedings against the accused, who is her son.

(3.) Heard Sri.Jijo Paul Kallookkaran, the learned counsel appearing for the petitioner and Smt. Sreeja V., the learned Public Prosecutor appearing for the State.