FASIL MUHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are the accused Nos.1 to 3 in C.C.No.1249 of 2012 on the file of the Judicial First Class Magistrate Court, Mannarkkad. This petition is filed to quash the proceedings in the above Calendar Case.

(2.) The aforesaid case was registered against the petitioners on the basis of complaint submitted by the 2nd respondent for the offences punishable under Sec. 498A read with Sec. 34 IPC.

(3.) The prosecution case is that the 1st petitioner who is the husband of the 2nd respondent along with the other accused persons had ill treated the de facto complainant by demanding dowry. The learned counsel for the petitioner submits that the matter has been settled out of court as per Annexure-B agreement entered into between the parties. Consequent to the terms and conditions as per Annexure-B, Talaq was also pronounced as evidenced by Annexure-D and thereby marriage between the 1st petitioner and the 2nd respondent is dissolved.