RAHEEZ,S/O.HAMSA Vs. STATE OF KERALA

JUDGEMENT

(1.) The above petition is filed under Section 482 of the Criminal Procedure Code (for short 'Cr.P.C.') at the instance of the petitioner, who is the accused in C.C.No.375/2014 of the Judicial First Class Magistrate Court- I, Thamarassery for the offences punishable under Sections 498A, 323 and 406 of the I.P.C. with a prayer to quash all further proceedings pursuant to Annexure A1 as the matter is settled out of court.

(2.) The allegation in the above case is that the marriage between the petitioner and the de facto complainant was on 2.09.2012. During the time of marriage the respondent was given an amount of Rs.5 lakhs and 30 sovereigns of gold ornaments by her parents as gift. After the marriage, the petitioner herein appropriated the above ornaments and cash for his own personal use and thereafter started harassing her on the pretext that the amount of dowry brought in by her was inadequate and she was physically and mentally harassed and, thus, the petitioner has committed the aforesaid offences and now, the case of the petitioner is that the matter is settled out of court.

(3.) Heard the learned counsel for the petitioner as well as the counsel for the 2nd respondent. I have also heard the learned Public Prosecutor.