SIBINU Vs. THE 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 accused 1 to 5 in C.C.No.2053 of 2015 on the file of the Judicial Magistrate of 1st Class, Mannarkkad. The 2nd respondent, who is the wife of the 1st petitioner is the de facto complainant. The petitioners 2 to 5 are the near relatives of the 1st petitioner.

(3.) The prosecution allegation is that the petitioners herein subjected the 2nd respondent to cruelty and harassment demanding dowry.