SAKEER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos.1 and 2 in Crime No. 372 of 2023 of Tanur Police Station, Malappuram District for offences alleged under Sec. 498A r/w Sec. 34 of Indian Penal Code.

(2.) The accused Nos. 1 and 2 are the husband and father in law of the defacto complainant. The Crl.M.C. has been filed on the averment that the matter has been settled between the parties. This Court had on 4/3/2025 directed the learned Public Prosecutor to get instructions regarding the genuineness of the settlement claimed by the petitioners and notice was also issued to the defacto complainant though the Investigating Officer. There was a further direction to make available the statement of the defacto complainant as regards the settlement of the issues.

(3.) The learned Public Prosecutor submitted that instructions have been received stating that the settlement claimed is genuine and he has also submitted that the defacto complainant is also represented through counsel.