ANEESH K.ASHOK Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C has been filed to quash all further proceedings in C.C.No.62/2019 on the file of the Judicial First Class Magistrate Court, Irinjalakuda.

(2.) The petitioners are the accused Nos. 1 and 2. The 2nd respondent is the defacto complainant. The 1st petitioner is the husband of the 2nd respondent. The 2nd petitioner is the mother of the 1st petitioner. The offences alleged are punishable under Ss. 498A, 406 read with 34 of IPC.

(3.) The prosecution case in short is that, the 2nd respondent was subjected to cruelty both mentally and physically by the petitioners, demanding more dowry. It is further alleged that the petitioners have misappropriated the gold ornaments belonging to the 2nd respondent.