MOHAMMED FIJAS Vs. HIBA

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. 875 of 2013 of the Judicial First Class Magistrate Court-I, Thrissur, which is a case instituted upon the police report in Crime No. 1212 of 2012 of Cherpu Police Station for the offences punishable under Sections 406 and 498A r/w. 34 of I.P.C. with a prayer to quash all proceedings against the petitioners, as the matter is settled out of court.

(2.) The allegation in the above case is that petitioners used to harass the first respondent, who is the wife of the first respondent, after marriage demanding more dowry 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 first respondent. I have also heard the learned Public Prosecutor.