T.K.ISMAIL Vs. RUKKIYA

JUDGEMENT

(1.) This petition is filed u/s 482 of the Code of Criminal Procedure.

(2.) The petitioner is the sole accused in C.C.No.461 of 2010 on the files of the Judicial Magistrate of First Class, Pattambi. The said case arose out of crime No.76 of 2010 of the Challissery police station, registered at the instance of the 2nd respondent herein alleging offences punishable under S 447, 341, 323 and 354 of the Indian Penal Code.

(3.) The 1st respondent/de facto complainant has appeared through counsel and it is submitted that the matter has been settled. She has also filed Annexure A2 affidavit asserting that the entire disputes between herself and the petitioner has been settled and that she has no subsisting grievance. Crl.M.C.2703 of 2016