ABDUL FATHAH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Code of Criminal Procedure, by accused No. 1 to 4 in Crime No.285 of 2023 of Thamarassery Police Station, which is pending as CC. No.278/2023 on the file of Judicial First Class Magistrate Court-I Thamarassery. The offences alleged against the petitioners are punishable under Ss. 498-A, 406 and 34 of Indian Penal Code.

(2.) The prosecution case is that 1st accused who is the husband of the 2nd respondent/defacto complainant and accused No.2 to 4 who are his relatives subjected her to cruelty and misappropriated her gold.

(3.) According to the petitioners, the dispute has been settled with the defacto complainant/victim and the petitioners 1 to 4. All of them agreed to drop all further proceedings relating to the above dispute. Therefore, he prayed for quashing all further proceedings in Annexure A1 FIR.