MANOJ Vs. STATE OF KERALA

JUDGEMENT

(1.) RESPONDENT No.2 is the wife of petitioner No.1. At a time when their relationship was strained respondent No.2 preferred a complaint in the court of learned Judicial First Class Magistrate-I, Pathanamthitta alleging offence punishable under Section 498A read with 34 of the Indian Penal Code (for short, "the Code"). That complaint was forwarded to the police under Section 156(3) of the Code of Criminal Procedure (for short, "the Cr.P.C."). Based on that, Aranmula police registered Crime No.503 of 2007 against petitioners, investigated and filed Annexure A1, final report alleging that petitioners have committed offence under Sec.498A read with 34 of the Code. Based on that, learned Judicial First Class Magistrate-I, Pathanamthitta has taken cognizance against petitioners for the said offence in C.C. No.144 of 2008. This petition is filed under Section 482 of the Cr.P.C to quash the proceedings in C.C. No.144 of 2008 and the entire proceedings initiated against petitioners pursuant to it. It is stated that petitioners and respondent No.2 have settled the dispute. I have heard learned counsel and learned Public Prosecutor.

(2.) PETITIONERS and respondent No.2 have filed a joint petition dated 23.12.2010 wherein it is stated that they have amicably settled the dispute between them and consequent to that, petitioner No.1 and respondent No.2 are now living together as husband and wife. Respondent No.2 has also expressed her willingness to compound the offence.