SAJEEV DAN MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, to quash all further proceedings against the 1st accused in C.C.No.186/2004 on the files of the Judicial First Class Magistrate Court ' I, Pathanamthitta, now pending as L.P.No.75/2004 on the files of the same court.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. I have perused the relevant records.

(3.) In this matter, the prosecution case is that, the 1st accused married the victim (CW1), daughter of CW2 and CW3 and they lived together as husband and wife at the matrimonial home. The specific allegation is that, the 3rd accused obtained Rs.1,95,000.00 in her account, vide SB account No.1688, South Indian Bank, Kozhencherry branch and solemnized marriage function on 20/9/1997, at St.Laha St.Marthoma Church, Idayaranmula. Thereafter, accused Nos.1 to 3 subjected her to cruelty, asserting that she did not have the requisite beauty and also misappropriated 56 sovereigns of gold ornaments of the de facto complainant and thereby, accused Nos.1 to 3 mentally and physically treated cruelty towards the de facto complainant.