NAZEER A RAWTHER Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are the accused and second respondent the de facto complainant in Crime 973/2010 of Moovattupuzha Police Station registered for the offences under section 498A and 420 read with section 34 of Indian Penal Code under Annexure A1 F.I.R, based on the complaint filed by second respondent before Inspector General of Police, Ernakulam and forwarded to the Sub Inspector of Police through Circle Inspector of Police. This petition is filed under section 482 of Code of Criminal Procedure to quash the proceedings contending that entire matrimonial disputes were settled amicably.

(2.) Second respondent appeared through a counsel and filed an affidavit stating that subsequent to the registration of the case entire matrimonial disputes were settled amicably and consequent to the settlement, she has no subsisting grievance against the petitioners and therefore she has no objection for quashing the proceedings.

(3.) Learned counsel appearing for petitioners, second respondent and learned Public Prosecutor were heard.