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Judgment
6 paragraphs · 192 wordsDr. Kauser Edappagath, J
This Crl.M.C has been filed to quash all further proceedings in C.C.No.62/2019 on the file of the Judicial First Class Magistrate Court, Irinjalakuda.
The petitioners are the accused Nos. 1 and 2. The 2nd respondent is the defacto complainant. The 1st petitioner is the husband of the 2nd respondent. The 2nd petitioner is the mother of the 1st petitioner. The offences alleged are punishable under Sections 498A, 406 read with 34 of IPC.
The prosecution case in short is that, the 2nd respondent was subjected to cruelty both mentally and physically by the petitioners, demanding more dowry. It is further alleged that the petitioners have misappropriated the gold ornaments belonging to the 2nd respondent.
I have heard Sri. P.M. Rafiq, the learned counsel for the petitioners and Smt. T.V. Neema, the learned Senior Public Prosecutor.
I went through the FIS and the Final report. There are clear allegations to attract the offence under Sections 498A and 406 of IPC. When prima facie case is made out, the jurisdiction vested with this Court under Section 482 of Cr.P.C cannot be invoked. The Crl.M.C is dismissed.