YASODHA KAKKATT Vs. SHEEMA R.

JUDGEMENT

(1.) This Crl.M.C has been filed seeking to quash Annexure 4 complaint and further proceedings in C.P. No.73/2012 on the file of Judicial First Class Magistrate Court, Payyannur, Kannur.

(2.) Petitioners are the accused persons in C.P. No.73/2012 for the offence punishable under Ss. 498A, 323, 324, 326, 307, 506 (i), 294(b) r/w Sec. 34 of Indian Penal Code.

(3.) The case against them has been taken on file upon a protest complaint filed by the 1st respondent who is none other than the daughter in law of the 1st petitioner. The 1st respondent filed C.M.P. No.1882/2012 before the Judicial First Class Magistrate Court, Payyannur, against the in-laws, the petitioners herein alleging the commission of offence under Ss. 498-A, 323, 324, 326, 307, 506 (i), 294(b) r/w Sec. 34 of IPC.