MOIDEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed by the accused in C.C. No. 336 of 2013 on the file of the Judicial First Class Magistrate Court, Kothamangalam to quash the proceedings under Section 482 of the Code of Criminal Procedure.

(2.) IT is alleged in the petition that the petitioner has been arrayed as accused in C.C. 336 of 2013 on the file of the Judicial First Class Magistrate Court, Kothamangalam. The 2nd respondent herein, who is none other than the father -in -law of the petitioner's daughter who had filed a private complaint alleging that he along with his daughters Sameera and one Suhara committed offences punishable under Sections 380, 468, 471 read with Section 34 of the Indian Penal Code.

(3.) DURING the pendency of the proceedings as requested by both the counsels, the parties appeared before this Court for considering the matter to be referred to Mediation and the matter has been referred to Mediation and in the Mediation, the matter has been settled. Parties have decided to withdraw all the cases filed by them. Accordingly, 2nd respondent has filed an affidavit before this Court, stating that in view of the settlement of the Mediation, the entire dispute between him and the petitioner has been settled and the family relationship between the two families has been restored. So, he has no objection in quashing the proceedings.