SAMEER E. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petition is filed under Sec. 482 of the Code of Criminal Procedure to quash Annexure-A1 FIR in Crime No.656/2022 of the Pantheerankavu Police Station, Kozhikode.

(2.) The petitioners are the accused in the above crime, which is registered against them for the offences punishable under Ss. 498A and 406 of the Indian Penal Code.

(3.) The first petitioner is the husband of the third respondent/defacto-complainant. The second petitioner is the mother of the first petitioner. The prosecution allegation against the petitioners is that they physically and mentally harassed the third respondent and misappropriated 40 sovereigns of her gold ornaments. Thus, they have committed the above offences.