AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 102 wordsDr. Kauser Edappagath, J
This Crl.M.C has been filed to quash all further proceedings in Crime No.110/2022 of Elamakkara Police Station.
The petitioner is the accused. The 3rd respondent is the defacto complainant.
The prosecution case in short is that the defacto complainant was subjected to cruelty, both physically and mentally by making unlawful demand of money.
I went through the FIS. There are clear averments to attract the ingredients of Section 498A of IPC.
When prima facie case is made out, this Court cannot invoke Section 482 of Cr.P.C to quash the proceedings.
The Crl.M.C is dismissed.