ANOOP K.THOMAS 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 2nd respondent is the de facto complainant in C.C.No.893 of 2013 on the file of the Judicial Magistrate of 1st Class-I, Mavelikara. The petitioners herein are the accused in the said case. The 1st petitioner is the husband of the 2nd respondent and petitioners 2 and 3 are his parents. The offences alleged against the petitioners are under Sections 498A and 406 read with Section 34 of the IPC.

(3.) In the course of proceedings pending between the parties before the Family Court, the disputes were referred to mediation.