HUSSANKUTTY @ KUNHAPPU Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITION filed under Section 482 of the Code of Criminal Procedure (in short, "Cr.P.C.").

(2.) PETITIONERS are accused 2 to 7 in C.C.No.369 of 2011 on the file of the Judicial First Class Magistrate Court, Ottappalam. Ottappalam Police registered Crime No.339 of 2011 under Section 498A of the Indian Penal Code (in short, "IPC") on the allegation that the 1st accused, who is the husband of the 2nd respondent/defacto complainant and other accused persons, who are family members of the 1st accused, meted out cruelty to her while she was residing in the matrimonial home after their marriage on 15.06.2008. Annexure -II is the final report. Petitioners seek quashment of the entire proceedings in C.C.No.369 of 2011 of the above said court.

(3.) THE defacto complainant is present in person today. At the outset, there was a suggestion that the entire dispute existing between the parties can be settled in a mediation. Learned counsel for the defacto complainant submitted that the defacto complainant is not prepared to go for a mediation. Therefore, I heard the learned counsel elaborately.