SIVARAMAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal assails the judgment and order dtd. 25/11/2024 passed by the High Court of Kerala at Ernakulam in Crl.MC. No.5826 of 2023 whereby the High Court declined to quash the proceedings arising out of FIR No.1318 of 2016 registered at Museum Police Station, Thiruvananthapuram, Kerala under Sec. 494 and 498A read with sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') lodged at the instance of Respondent no.2 herein against her husband, her father-in-law (Accused-appellant no.1 herein), mother-in-law (Accused-appellant no.2 herein) and sister-in-law (Accused-appellant no.3 herein).

(3.) The facts in brief are that Respondent no.2 married Syam Sivaraman Nair on 19/12/2007.