VINOD MATHEW JACOB Vs. JOHN

JUDGEMENT

(1.) The petitioners herein are accused Nos.2 and 3 in C.C.No.125/2014 on the file of the Chief Judicial Magistrate Court, Kottayam. The aforesaid case was registered against them and another person on a complaint submitted by the 1st respondent herein alleging offences punishable under Ss. 500,501 and 502 of the Indian Penal Code (IPC). The case of the 1st respondent in short is as follows:

(2.) The learned Magistrate has taken cognizance on the said complaint and the matter is now pending as C.C.No.125/2014.

(3.) This Crl.M.C. is filed by the petitioners seeking to quash all further proceedings in the above case, as against the petitioners herein on the ground that, even if the contents of the complaint, which is produced as Annexure-D, are accepted in its entirety, no offences alleged against them are attracted.