SREEKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been filed seeking to quash the entire further proceedings against the petitioner/accused in crime No.1384/2017 of Ollur Police Station, registered for the offence punishable u/s.498-A r/w.34 IPC, which is now pending as C.C.No.508/2019 on the file of Additional Chief Judicial Magistrate Court, Thrissur.

(2.) Petitioner was the husband of the defacto complainant - 2nd respondent.

(3.) According to the petitioner, the entire issues with the defacto complainant - 2nd respondent have been settled amicably out of court and both of them separated also.