SREEKUMAR V. Vs. GANGA L

JUDGEMENT

(1.) This Crl.M.C is filed seeking to quash all further proceedings in CC No. 3250 of 2015 on the file of the Judicial First Class Magistrate Court, Tripunithura against the petitioners under Section 482 of the Cr.P.C.

(2.) The petitioners are arrayed as accused 1 and 2 in CC No. 3250 of 2015 on the file of the Judicial First Class Magistrate Court, Tripunithura alleging offences punishable under Section 498A r/w Section 34 of the Indian Penal Code, which arose from Crime No. 719 of 2015 of the Hill Palace Police Station.

(3.) The 1st petitioner is the husband of the 1st respondent and the 2nd petitioner is the mother in law. The 1st petitioner married the 1st respondent on 30.05.2014 as per Hindu religious rites at Potta Temple, Eroor. They have a son in the wedlock.