DINSHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners 1 to 3 are the accused and fourth petitioner the de facto complainant in C.C.60/2009 on the file of Judicial First Class Magistrate Court-II, Pathanamthitta. First petitioner is the husband and fourth petitioner his wife. 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.) Learned counsel appearing for petitioners and learned Public Prosecutor were heard.

(3.) Annexure III final report establishes that cognizance was taken for the offence under section 498A read with section 34 of Indian Penal Code. The joint petition filed by petitioners 1 to 3 and fourth petitioner establishes that entire matrimonial disputes were settled amicably and the husband and wife are now living cordially.