BINOY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the husband and parents-in-law of the second respondent/defacto complainant. On the complaint of the defacto complainant, a crime was registered and investigation was conducted by the police. Final report has been filed and cognizance has been taken by the learned Magistrate.

(2.) The petitioners have now come before this court with a prayer that the proceedings against them may be quashed invoking the powers under Section 482 Cr.P.C. In as much as the disputes between the spouses have been settled amicably and harmony has returned to the matrimony, 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.

(3.) The 2nd respondent has entered appearance through counsel. A copy of an affidavit filed by the 2nd respondent is produced as Annex.2. The learned counsel for the 2nd respondent confirms that the matter has been settled and the parties have now resumed cohabitation. I am satisfied 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.