REMA RAGHAVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The third accused in C.C.No.3799/2016 of the Judicial First Class Magistrate's Court-I, Thrissur has filed this Crl.M.C. praying to quash the final report in the case. Offences alleged against the petitioner are under Ss. 341, 323, 448, 354 read with Sec. 34 of IPC. First and second accused in the case are her daughter and son. Late husband of the petitioner has been arrayed as the 4th accused with a remark that the charge has abated as against him. The de facto complainant is the mother-in-law of the 1st accused.

(2.) Allegation against the accused is that on 27/12/2015 at about 13.30 hours, they trespassed into the sit-out of the residence of the de facto complainant, the 1st accused caught hold of her hair and pulled her down, accused 2 to 4 stamped her and also beat her on account of their enmity as the son of the de facto complainant had filed a case for divorce against the 1st accused. The alleged date of occurrence was 27/12/2015. However, the FIR was lodged only on 23/6/2016.

(3.) Learned counsel for the petitioner Sri.Mohan Pillai submitted that the case was registered against the petitioner, her husband and their children only to settle a score with them on account of strained marital relationship with the son of the de facto complainant and the 1st accused. He narrated the account of prolonged legal battle undertaken by the parties in various courts in Kerala and Maharashtra. Several cases are pending between the parties even now. Most of the cases are pending before different courts in Mumbai. Accused 1 and 2 are working abroad.