LEELAMA Vs. RIJI K.

JUDGEMENT

(1.) The petitioners are accused Nos.2 to 4 in C.C. No. 3215 of 2020 on the files of the Judicial First Class Magistrate Court - I, Chalakudy. They have filed this petition under Sec. 482 of the Code of Criminal Procedure, to quash the proceedings against them in the said case. The crime relates to the alleged matrimonial cruelty meted out to the 1st respondent. The 1st accused is the husband of the defacto complainant. Accused Nos.2 and 3 are the Mother and Father of the 1st accused. The 4 th accused is the sister of the 1st accused.

(2.) The defacto complainant preferred Annexure A1-complaint before the Judicial First Class Magistrate Court - I, Chalakudy, alleging that her husband, mother-in-law, father-in-law and sister-in-law have been subjecting her to mental cruelty coming under the purview of 498A IPC. The said complaint was forwarded to the Station House Officer, Chalakudy, under Sec. 156(3) of the Cr.P.C. Accordingly, Annexure A2-FIR has been registered in respect of the offences under Ss. 498A, 354, 323 and 294(b) IPC. After the completion of the investigation, the Sub Inspector of Police, Chalakudy, laid the Final Report in respect of the aforesaid offences against the four accused.

(3.) In the present petition filed by accused Nos.2 to 4, it is contended that the Final Report and the accompanying records, even if accepted as such, will not constitute the offence alleged against the petitioners. It is also challenged in this petition that the requirement to comply with Ss. 154(1) and 154(3) Cr.P.C. has not been followed in the filing of the complaint. For the above reasons, the petitioners seek the intervention of this Court under Sec. 482 Cr.P.C for quashing the proceedings against them.