SIBICHAN 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 petitioner, who is sole accused in Crime No. 348 of 2014 of Malampuzha Police Station for the offence punishable under Section 498A of I.P.C. with a prayer to quash the proceedings against the petitioner, as the matter is settled out of court.

(2.) The allegation in the above case is that the petitioner used to harass the 2nd respondent, his wife after marriage demanding more dowry and also finding that she is not beautiful and now, the case of the petitioner is that the matter is settled out of court.

(3.) Heard the learned counsel for the petitioner as well as the 2nd respondent. I have also heard the learned Public Prosecutor.