SOOREJ JACOB Vs. VIDHULA CHERIYAN AND ORS.

JUDGEMENT

(1.) The petitioner is the sole accused in S.T. No. 3335 of 2010 on the files of the Additional Chief Judicial Magistrate' Court (E.O), Ernakulam, which was initiated at the instance of the 1st respondent, the wife of the petitioner, alleging an offence punishable under Section 31 of the Domestic Violence Act. Since the petitioner and the 1st respondent were residing separately for the last more than four years, the relatives and other family members intervened and sorted out the dispute between them. Pursuantly, they settled the entire dispute between them and arrived at a compromise.

(2.) This petition is filed for quashing the entire criminal prosecution initiated against the petitioner in Crl. M.C. No. 2081 of 2015 pending before the Judicial First Class Magistrate's Court, Kolenchery.

(3.) The 1st respondent entered appearance through counsel.