NAJEEB Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are husband, father-in-law and brother-in-law of the second respondent/defacto complainant. Cognizance has been taken for the offences punishable, inter alia, under Section 498A I.P.C. on the basis of a final report submitted by the police. A crime was registered initially on the basis of the complaint filed by the defacto complainant before the learned Magistrate under Section 156(3) Cr.P.C. The petitioners have now come before this Court along with the second respondent to apprise this court of the fact that the parties have settled their disputes harmoniously. The marriage has been dissolved. All payments due under law have been made. The matter has been settled. The second respondent has compounded the offences allegedly committed by the petitioners. In these circumstances it is prayed that powers under Section 482 Cr.P.C. may be invoked to prematurely terminate the proceedings, which has now lost its relevance and meaning.

(2.) The 2nd respondent has entered appearance through counsel. The learned counsel for the 2nd respondent vouches that Annex. 4 agreement has been executed and its terms complied with.

(3.) I am satisfied from the submissions made at the Bar and the specific statement made by the learned counsel for the second respondent that the matter has been settled between the parities and the 2nd respondent/defacto complainant has compounded the offences alleged against the petitioners. The composition can be accepted, if the same is legally permissible.