(1.) The petitioners face indictment in a prosecution under Sec.498A read with Sec.34 of the IPC. They are the husband and brother-in-law respectively of the 3rd respondent - the de facto complainant. Cognizance has been taken on the basis of a final report submitted by the police, after due investigation. Proceedings are pending before the learned Chief Judicial Magistrate, Kollam, as C.C.No.245/06.
(2.) The petitioners have come to this Court with this Crl.M.C. to inform the Court that the disputes between them and the 3rd respondent have been settled amicably and that the 3rd respondent has compounded the offences allegedly committed by the petitioners. In view of the settlement and composition, it is prayed that the powers under Sec.482 of the Cr.P.C. may be invoked and the proceedings against the
(3.) The 3rd respondent has entered appearance through counsel. The learned counsel for the 3rd respondent confirms that the matter has been settled between the parties and that the 3rd respondent has compounded the offences allegedly committed by the petitioners. The parties have filed a joint application for composition duly signed by them and countersigned by their respective counsel. The learned counsel for the 3rd respondent vouches for the signature of the 3rd respondent in the joint application for composition.