HAMSAKKOYA S/O KUNJANBAVA Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under section 482 of the Code of Criminal Procedure ( 'the Code" for brevity ) with a prayer to quash the proceedings pending against the petitioners.

(2.) The petitioners herein are the accused Nos. 1 to 8 in C.C.No.3302 of 2013 on the file of the Judicial Magistrate of 1 st Class, Tirur involving offences punishable under Sections 323, 324, 354, 498A, 498A read with Section 34 of the IPC.

(3.) The de facto complainant, who is arrayed as the 2 nd respondent, is the daughter-in-law of the petitioners 1 and 2. The petitioners 3 to 8 are the near relatives of the petitioners 1 and 2. Alleging matrimonial cruelty , the 2 nd respondent had set the law in motion, which led to the registration of Crime No.801 of 2013 of the Tirur Police Station. After investigation, final report was laid before the jurisdictional Magistrate which is now pending as aforesaid.