BIJU Vs. RAJI

JUDGEMENT

(1.) The startling legal question that crops up for determination in this proceedings under S.482 CrPC is the following:

(2.) Relevant facts in brief:

(3.) For convenience and clarity, the parties are referred to in their respective ranks in the proceedings before the Trial Court. First respondent's son deceased Radhakrishnan married the petitioner on 16/01/2005. In Annexure - 1 petition, the petitioner has levelled lot of allegations about the character and conduct of the first respondent. The petitioner has gone to the extent of alleging that the first respondent is leading an amoral life; indulging in a promiscuous life and engaging in illicit distillation. On account of this infamous life of the first respondent, her husband and the husband of the petitioner had committed suicide. It is the allegation that after appropriating her gold ornaments and cash, the first respondent and her lover, the second respondent, drove the petitioner out of the shared household. With this averments she sought reliefs against both the respondents.