SAINUL ABID Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in C.C. No.219/2020 on the files of Judicial First Class Magistrate Court-I, Perinthalmanna in Crime No.649/2020 of Perinthalmanna Police Station for the offence punishable under Sections 498(A) and 406 of IPC

(2.) It is alleged that the marriage between the petitioner and the defacto complainant was solemnised on 22.2.2015. While they were living together as husband and wife, she had been subjected to physical and mental torture in demand of more dowry and gold ornaments. It is alleged that the petitioner misappropriated the gold ornaments and money given to her at the time of marriage. Thereby, the accused committed the offences aforementioned.

(3.) The parties have amicably settled the entire issues in between them. Annexure-I is the certified copy of the FIR and FIS. Annexure-II is the certified copy of the final report. Annexure-IV is the affidavit filed by the defacto complainant.