JAYESH 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 petitioners, who are accused Nos.1 to 3 in C.C.No.289/2011 of the Judicial First Class Magistrate Court - II, Kottarakara, which is a case instituted upon the police report in Crime No. 1821/2010 of Chadayamangalam Police Station for the offence punishable under Section 498A r/w 34 of the I.P.C. with a prayer to quash all further proceedings in Annexure A1 charge sheet in Crime No. 1821/2010 of Chadayamangalam Police Station, now pending before the Judicial First Class Magistrate Court - II, Kottarakara as C.C No.289/2011 as the matter is settled out of court.

(2.) THE allegation in the above case is that the petitioners had committed mental and physical torture to the 3rd respondent/ de facto complainant demanding more dowry. It is also alleged that the petitioners misappopriated the gold ornaments of the 3rd respondent/ wife for their own purpose. It is further alleged that the petitioners insulted the 3rd respondent several times telling that she has less beauty 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 3rd respondent. I have also heard the learned Public Prosecutor.