ARSHA Vs. STATE OF KERALA AND ANOTHER

JUDGEMENT

(1.) The petitioner is the accused in C.C. No.1032/2015 on the files of the court of the Judicial Magistrate of First Class-1, Ernakulam. The offences alleged are offences punishable under Sections 341 and 323 I.P.C.

(2.) The prosecution allegation can be briefly stated as follows:- The petitioner and the de-facto complainant were studying for L.L.M. at NUALS, Ernakulam. They were staying together in a room in the ladies hostel of the college. While so, on 13.5.2014 at about 7.30 p.m., there was a quarrel between the petitioner and the de-facto complainant in connection with the marriage proposal of the de-facto complainant. A relative of the petitioner was proposed as bride to the de-facto complainant. When the de-facto complainant asked about the same to the petitioner, the petitioner pleaded ignorance. This led to the quarrel between them. In the quarrel, the petitioner beat the de-facto complainant. She cried aloud. Thereafter, also, there was fight between the de-facto complainant and the petitioner.

(3.) This Crl.M.C. has been filed praying for quashing the final report and all further proceedings against the petitioner in the above case.