BIJU VALSAN Vs. SREEKALA

JUDGEMENT

(1.) The petitioners are the accused persons facing indictment for the offence punishable, inter alia, under Sec.498A of the IPC. They are the husband and the parents- in-law of the de facto complainant/the 1st respondent herein. Proceedings were initiated on the basis of a complaint filed by the 1st respondent. Final report has been filed. Cognizance has been taken. Proceedings against the petitioners are pending before the learned Magistrate.

(2.) The learned counsel for the petitioners submits, and the learned counsel for the 1st respondent endorses that submission, that the parties have settled their disputes and the 1st petitioner and the 1st respondent have started residing together - they having harmoniously settled their disputes and the 1st respondent having compounded the offences allegedly committed by the petitioners. The learned counsel for the 1st respondent vouches for the signature of the 1st respondent in the joint application for composition which is produced along with this petition.

(3.) From the submissions made at the Bar and from the materials placed on record, I am satisfied that the parties have settled their disputes amicably. The learned Public Prosecutor does not raise any objection against the prayer made in this Crl.M.C.