JAFAR KAMBATH Vs. HASSAN MUHAMMED

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 are father and son respectively and they are being proceeded against by the wife of the 1st petitioner in C.C.No.251 of 2015 which is pending on the file of the Judicial Magistrate of 1st Class, Malappuram.

(3.) The marriage between the parties was solemnized on 3.3.2013 and they started living together as husband and wife. However their relationship got strained and alleging cruelty and harassment, the 2nd respondent has set the law in motion against the petitioners.