BARRINGTON ANTONY A R Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in a crime registered under Section 498 A read with 34 I.P.C of Kalamassery Police Station. The said crime has been registered on the basis of a complaint filed by the 3rd respondent herein. The 1st accused/1st petitioner is the husband of the 3rd respondent. 2nd and 3rd petitioners/accused are the mother-in- law and sister-in-law respectively of the 3rd respondent. Investigation is in progress. The petitioners have come to this Court with a prayer that powers under Section 482 Cr.P.C may be invoked and registration of the F.I.R and further proceedings thereon may be quashed.

(2.) What is the reason ? The petitioners submit that subsequent to the filing of the F.I.R, the matter has been settled between the parties and the 1st petitioner and the 3rd respondent have resumed harmonious co-habitation. Continuance of the investigation into the crime registered at the instance of the 3rd respondent against the petitioners is remaining unnecessary irritant in the harmonious relationship between the spouses. In a fit of urge the 3rd respondent has filed the complaint. She has no grievance now at all. In these circumstances, it is prayed that the F.I.R may be quashed and the parties may be saved of the trauma of further proceedings on the basis of the said final report.

(3.) The 3rd respondent has entered appearance. She confirms the harmonious settlement and the resumption of co-habitation. To satisfy the Court about such settlement of the disputes and composition of the offence by the 3rd respondent, they have filed a joint application duly signed by all the 3 petitioners and the 3rd respondent and counter signed by their respective counsel. Notice was given to the learned Public Prosecutor. The learned Public Prosecutor also confirms that the police has specified that the matter has been settled amicably between the parties.