SHAFEENA Vs. RAHOOF

JUDGEMENT

(1.) The petitioner is the defacto complainant in a prosecution for offences punishable, inter alia, under Section 498 A I.P.C. Proceedings were initiated on the basis of a private complaint filed by the petitioner, copy of which is produced as Annexure-2. The same was referred to the police under Section 156(3) Cr.P.C. After investigation, final report was filed and cognizance taken against the 1st respondent herein as also the 3 others who are shown as accused in the complaint, it is submitted. The petitioner has now come before this Court with the prayer that C.C.333 of 2006, the case registered against the petitioner and 3 others, may be quashed invoking the powers under Section 482 Cr.P.C.

(2.) The learned counsel for the petitioner Sri.Manjeri Sunder Raj submits that the petitioner has amicably settled her dispute with her husband, the 1st respondent herein and his relatives-accused 2 to 4, who have not been arrayed as parties in this petition. The learned counsel for the petitioner vouches for the signature of the petitioner in Annexure-3 agreement as also the joint statement filed by the petitioner and the 1st respondent. The said joint statement has been duly counter signed by the counsel for the petitioner also.

(3.) I am satisfied from the submissions made at the Bar that the petitioner has settled her disputes with her husband-the 1st respondent as also the other co-accused, who have not been shown as parties in this Crl.M.C. I accept the submission of the counsel for the petitioner and conclude that there has been an amicable settlement of the dispute between all the accused in C.C.No.333 of 2006 and the petitioner herein.