PRAVEEN JOHN Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A.12475/2018 (exemption)

(2.) The petitioners seek quashing of FIR No.1188/2014 under Sections 498A/406/34 IPC, Police Station K.N. Katju Marg.

(3.) The subject FIR emanates out of matrimonial discord. Petitioner No.1 is the husband of respondent No.2. Petitioner No.2 is the mother-in-law of the respondent No.2.