SABIR N.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, Cr.P.C.) to quash Annexure 20 Charge Sheet and all further proceedings in CC No. 201/2020 on the file of the Judicial First Class Magistrate Court ' 1, Aluva.

(2.) The petitioners have been arrayed as the accused Nos. 1 to 3 in Crime No.403/2020 of Edathala Police Station. The 2nd respondent is the de facto complainant. The 1st petitioner is the husband of the 2nd respondent whereas the 2nd and 3rd petitioners are the father-in-law and mother-in-law of the 2nd respondent respectively.

(3.) The offences charged against the 1st and 3rd petitioners are punishable under Ss. 498A, 341, 324, 506(i) and 34 of IPC and the 2nd petitioner is punishable under Ss. 498A, 354A, 341, 324, 506 and 34 of IPC.