KUNJUPILLA S O RAMAN Vs. SHYLAJA

JUDGEMENT

(1.) Petitioners herein are the accused Nos. 2 to 4 in C.C. No. 849/98 on the file of the Judicial First Class Magistrate's Court, Karunagappally. Accused No. 1 is a BSF Jawan who is not available in station. Petitioner No.l herein is the father of the accused No. 1 and petitioner No.2 herein is the sister of the 1st accused. Petitioner No.3 is the husband of petitioner No. 2. Respondent No.l herein is the wife of accused No. 1.

(2.) The offence alleged against the accused by the first respondent herein is under S.498A of the Indian Penal Code read with S.34 IPC. The first accused married the first respondent herein and they lived together and two children were born in that wedlock. The first respondent herein gave information to the police stating that she was being harassed by her inlaws, namely petitioner Nos. 1 to 3 and also her husband who is accused No. 1 in the case.

(3.) Annexure A is the F.I.R. Petitioners have filed this petition to quash C.C. No. 849/98 initiated on the basis of Annexures A and B on the file of the J.F.C.M.. Karunagappally and to quash Annexures A and B, F.I.R. and Report submitted by the police on the various grounds alleged in the petition.