M ABOOBACKER Vs. FATHIMATH SUHARA

JUDGEMENT

(1.) The petitioners are accused in a prosecution under Section 498A r/w. 34 I.P.C. They are the husband and brother-in-law of the defacto complainant - first respondent herein. Cognizance has been taken by the learned Magistrate on the basis of a final report submitted by the police after due investigation. The matter is pending before the learned Chief Judicial Magistrate, Kasargod as C.C.No. 732 of 2006.

(2.) The short prayer made by the petitioner, which is duly endorsed by the respondent/defacto complainant, is that the disputes between them having been settled amicably as per Annex.B Deed of Agreement, the criminal prosecution initiated against the petitioners may be brought to premature termination invoking the powers under Section 482 Cr.P.C.

(3.) The learned counsel for the respondent/defacto complainant, Smt. Arlis Trency Antony vouches for the fact that the respondent/defacto complainant has entered into Annex.B agreement with the first petitioner and that she has no surviving grievance against any of the petitioners.