DOLLY NEENA Vs. JAAN MATHEW THOMAS THOTTUMALIL

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 petitioner.

(2.) The petitioners herein are the accused in C.C.No.1326 of 2017 on the file of the Judicial First Class Magistrate, Ettumanoor. In the aforesaid case, they are accused of having committed offence punishable under Sections 191, 192, 193, 196, 199, 420 r/w Section 34 of the IPC.

(3.) The 1st respondent married the 1st petitioner on 4.11.2015 as per the provisions of the Special Marriage Act. The petitioners 2 to 4 are the near relatives of the 1st petitioner. According to the 1st respondent, the petitioners had suppressed the fact that the 1st petitioner was earlier married and the said marital relationship was subsisting. He also alleges that a sum of about Rs.25 lakhs was collected from him on a promise that he would be provided with shares in two companies. However, the same was not done. Stating these allegations, a complaint was lodged before the learned Magistrate based on which, the crime was registered.