SANTHOSH KUMAR B. Vs. SINDHU

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. 100 of 2013 of the Chief Judicial Magistrate Court, Alappuzha, which is a case instituted upon the police report in Crime No. 621/2010 of Alappuzha North Police Station, Alappuzha for the offences punishable under Section 498A of I.P.C. with a prayer to quash Annexure-I FIR in Crime No. 621/2010 of Alappuzha North Police Station, Alappuzha which is now pending as C.C. No. 100/2013 on the file of the Chief Judicial Magistrate Court, Alappuzha as the matter is settled out of court.

(2.) The allegation against the petitioner in the above case is that after having married the first respondent on 4.6.2000 in accordance with the rites and custom prevailing among their community, the petitioner harassed the first respondent both mentally and physically demanding more dowry and thus, committed the aforesaid offences. With the said allegation, the first respondent filed a private complaint and finally, instituted the above case. Now, the case of the petitioner and the first respondent is that the matter is settled out of court.

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