CHANDHINI. T.K Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in this Crl.M.C is as follows:

(2.) The petitioner is accused No.4 in C.C.No.116/2020 on the file of the Additional Chief Judicial Magistrate Court (Economic Offenes), Ernakulam. She faces charge under Sec. 498-A r/w Sec. 34 of IPC.

(3.) The prosecution case is as follows: Accused No.1 is the husband of the defacto complainant. Accused No.2 is her mother-in-law. The third accused is her brother-in-law. The petitioner/accused No.4 is maintaining a live-in relationship with accused No.1. He married the defacto complainant on 31/1/2009 as per the Hindu religious rites and customs. The relationship between accused No.1 and the defacto complainant got strained. She lodged a First Information Statement before the Ernakulam Town South Police Station alleging that her husband and his relatives, including the petitioner herein, subjected her to cruelty. The Police registered FIR No.2035/2018 against the petitioner and the other accused. After completing the investigation, the Police submitted final report alleging the offence punishable under Sec. 498-A r/w Sec. 34 of IPC against the petitioner and the other accused.