SUBADRA AMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the second and the third accused in the case C.C.No.2618/2013 on the file of the Court of the Judicial First Class Magistrate-II, Palakkad. The petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as ‘the Code') to quash the proceedings against them in the aforesaid case.

(2.) The first petitioner is the mother-in-law and the second petitioner is the sister-in-law of the second respondent. The husband of the second respondent is the first accused in the case C.C.No.2618/2013. The case against the petitioners was registered as Crime No.571/2013 of Kongad police station on the basis of the complaint filed by the second respondent in the Magistrate's Court concerned, which was forwarded to police for investigation under Section 156(3) of the Code. After completing the investigation in the case, the police filed chargesheet against the petitioners and the husband of the second respondent for the offence punishable under Section 498A read with 34 I.P.C.

(3.) Heard learned counsel for the petitioners and the learned Public Prosecutor and also the learned counsel for the second respondent.