NAUSHAD M V Vs. SUMAYYA BEEVI C

JUDGEMENT

(1.) PETITIONERS, who are the accused Nos.1 to 6 in C.C.No.51/2008 on the file of the J.F.C.M, Payyannur for an offence punishable under Sec. 498A read with 34I.P.C, seek to quash the proceedings against them on the ground that the marital partners have subsequently settled their disputes.

(2.) IN the light of the subsequent settlement of the dispute between the marital partners, the petitioners have approached this Court by invoking the powers under Section 482 Cr.P.C. Having regard to the resolution of the disputes between the marital partners, continuance of the criminal prosecution against the petitioners is an avoidable irritant.