ZAINABA Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure is filed by the de facto complainant in C.C. No.596 of 2009 of the court of learned Chief Judicial Magistrate, Kasargod. Case was registered against respondent Nos.3 to 11 for offences punishable under Section 498A of the Indian Penal Code. Police after investigation submitted final report alleging the said offence against respondent Nos.3 to 11. Petitioner-de facto complainant states that the dispute is settled between the parties and accordingly herself and respondent No.3, her husband have remarried and settled in life. Parties have entered into a settlement and filed Annexure-B compounding petition. In the circumstances it is prayed that further proceedings in the case may be dropped. I have heard learned counsel for petitioner, respondent Nos.3 to 11 and the learned Public Prosecutor.

(2.) IT is seen that the dispute is settled between the parties as revealed by Annexure-B, compounding petition to which petitioner and respondent Nos.3 to 11 are parties. IT is stated in the compounding petition that pursuant to the settlement petitioner and respondent No.3 have remarried. In the circumstances continuance of proceedings will be a wasteful exercise. To maintain harmonious relationship between the parties, it is necessary to drop all further proceedings in the matter. Hence I am inclined to allow this petition. Resultantly this Criminal Miscellaneous Case is allowed. Annexure-A final report in Crime No.247 of 2009 of Kumbla Police Station, cognizance taken by the learned Chief Judicial Magistrate, Kasargod pursuant to the said final report and all the proceedings in C.C. No.596 of 2009 of that court are quashed.