SEBASTAIN JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused Nos.2 to 7 in Crime No.2451/2020 of the Anchal Police Station have filed this petition under Sec. 482 Cr.P.C to quash the F.I.R registered in the said crime, and the proceedings initiated thereafter against them. The crime relates to the commission of offence under Sec. 498A I.P.C read with Sec. 34 I.P.C. It is stated that the final report has been filed by the S.I of Police, Anchal in this crime, and the case has been numbered by the Judicial First Class Magistrate Court-I, Punalur as C.C.No.735/2021.

(2.) The first accused is the husband of the de facto complainant, who lodged the complaint against him and the present petitioners alleging the commission of offence under Sec. 498A I.P.C. The first petitioner herein, who is the second accused in the crime, is the father of the first accused. Petitioners 2, 3 and 5 are respectively the mother and brothers of the first accused. Petitioners 4 and 6 are respectively the wives of the petitioners 3 and 5.

(3.) According to the petitioners, the offence under Sec. 498A I.P.C is not attracted, as against them, even if the allegations in the final report filed by the investigating agency is accepted in totality.