TINTO FRANCIS Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been filed by the petitioners, who are accused Nos. 1 to 4 in crime No.189/2021 of Bedakam police station, Kasargod, seeking to quash Annexure A1 FIR, which is registered for the offence punishable under Ss. 498A, 354 and 354A read with Sec. 34 IPC. The third respondent is the defacto complainant. First petitioner is the husband of the defacto complainant and petitioners 2 and 4 are the in-laws. Copy of the FIR is produced as Annexure A1.

(2.) The prosecution allegation is that the marriage between the defacto complainant and the first accused was solemnized on 10/05/2017 at the St. George Church, Paduppu. Thereafter, she had been subjected to continuous physical and mental torture which resulted in filing of complaint and the registration of the crime.

(3.) When the case came up for hearing, the learned counsel for the petitioners submitted that the matter has been amicably settled the issues with the defacto complainant. Annexure A2 is the affidavit sworn in by the defacto complainant stating about the settlement arrived at between them.