SAINUDDEEN Vs. STATE OF KERALA AND HAFSATH

JUDGEMENT

(1.) IN this Crl. M.C. the prayer is to quash the proceedings in C.C. No. 872/2008 on the file of the Judicial First Class Magistrate Court, Tirur. Mainly it is a case where the complaint was one alleging offence under Section 498A of the Indian Penal Code. Heard the learned counsel for the petitioner, learned counsel appearing for the 2nd respondent and the learned Public Prosecutor.

(2.) ANNEXURE -A3 is a copy of the final report filed by the Police in the matter. It is stated that even before the filing of the final report, the elders from both the families have interfered and the entire disputes were settled, as the marital the hardly lasted for two days. On the basis of the settlement, the marital the was severed and all the benefits payable to the divorced wife was paid by the petitioner and has been received by the 2nd respondent. It is also stated in paragraph 4 that both the parties have remarried after the divorce and are leading a happy married life and they do not want to proceed with the criminal case.