(1.) The above petition is filed under Section 482 of the Criminal Procedure Code (for short 'Cr.P.C.') at the instance of the petitioners, who are accused Nos. 1 to 4 in C.C. No. 4198/2013 of the Judicial First Class Magistrate Court, Chalakkudy which is a case instituted upon the police report in Crime No. 579/2013 of Koratty Police Station for the offences punishable under Sections 498A and 406 of I.P.C. with a prayer to Annexure 1 Charge in C.C No. 4198/2013 in Crime No. 579/2013 of Koratty Police Station pending before the Judicial First Class Magistrate Court, Chalakkudy as the matter is settled out of court.
(2.) The allegation in the above case is that the 1st petitioner married the 2nd respondent on 30.09.2012 and while they were residing in the house of 1st petitioner, the petitioners/accused 1 to 4 harassed the 2nd respondent mentally and physically demanding more dowry and they committed the offences punishable under Sections 498A and 406 of the Indian Penal Code, and now, the case of the petitioners is that the matter is settled out of court.
(3.) Heard the learned counsel for the petitioners as well as the 2nd respondent. I have also heard the learned Public Prosecutor.