SUDHA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused 3,4 and 5 in a prosecution under Section 498(A) I.P.C. They are the sisters-in-law (A3 and A4) and mother-in-law (A5) of the defacto complainant. The proceedings have been initiated against the petitioners as also against accused 1 and 2 (husband and father-in-law of the defacto complainant) on the basis of a private complaint filed by the defacto complainant before the learned Magistrate. The same was referred to the police under Section 156(3) Cr.P.C. Investigation was conducted, final report was filed and cognizance has been taken by the learned Magistrate. The case stands posted for appearance.

(2.) The petitioners have come before this court with the prayer that the proceedings initiated against them may be quashed and brought to premature termination by invoking the extraordinary inherent jurisdiction available to this court under Section 482 Cr.P.C.

(3.) What is the reason? The only reason urged is that the allegations are totally false and unacceptable. Only a copy of the complaint filed before the learned Magistrate is available before this court. The case diary statements of the relevant witnesses have not been made available.