GIREESH MANI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners face indictment in a prosecution under Sec.498A read with Sec.34 of the IPC. Cognizance has been taken on the basis of a final report submitted by the police after due investigation. Investigation commenced on the complaint of the 2nd respondent in this petition. The 1st petitioner is the husband of the 2nd respondent and petitioners 2 to 4 are the relatives of the 1st petitioner.

(2.) The petitioners have come to this Court along with the 2nd respondent to apprise this Court of the fact that the disputes between the parties have been amicably settled and that the 2nd respondent has compounded the offences allegedly committed by the petitioners. The spouses have resumed cohabitation harmoniously and they are living along with their minor daughter. In these circumstances, the continuance of the prosecution is turning out to be an unnecessary irritant in the harmonious relationship between the spouses and in these circumstances, it is prayed that the extraordinary inherent powers under Sec.482 of the Cr.P.C. may be invoked to bring to premature termination the prosecution against the petitioners.

(3.) The 2nd respondent has entered appearance through counsel. She has filed an affidavit which is produced as Annexure-III. Her counsel vouches for the signature of the 2nd respondent in the affidavit produced as Annexure-III.