JOHN SIMIL K.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under section 482 of the Crimial P.C., 1973

(2.) The 1st petitioner herein is the son of petitioners 2 and 3. They are the accused in C.C.No.1453 of 2017 pending on the file of the Judicial Magistrate of the First Class-II, Cherthala. In the aforesaid case, they face indictment under Sec. 498A read with Sec. 34 of the Indian Penal Code.

(3.) The 2nd respondent is the wife of the 1st petitioner. On 18.01.2018, she filed a complaint before the District Police Chief, levelling allegations of physical and mental abuse against the petitioners and she sought for initiation of criminal action. Crime No.82 of 2016 was registered at the Aroor Police Station under Sec. 498A r/w. Sec. 34 of the IPC. This culminated in the filing of a final report before the court below. Cognizance was taken and the case is now pending as C.C.No.1453 of 2017 on the file of the Judicial Magistrate of the First Class-II, Cherthala.