ROBIN JAMES Vs. KERALA STATE

JUDGEMENT

(1.) This petition is filed under section 482 of the Code of Criminal Procedure ( 'the Code" for brevity ) with a prayer to quash the proceedings pending against the petitioner.

(2.) The petitioners are the accused in C.C.No.2052 of 2015 on the file of the Judicial Magistrate of 1st Class-II, Thrissur. The aforesaid case has arisen from Crime No. 191 of 2015 of Anthikkadu Police Station registered for the offences punishable under Sections 498(A) and 406 read with Section 34 of the IPC at the instance of the 2nd respondent herein who is none other than the wife of the 1st petitioner. The 2nd petitioner is the mother of the 1st petitioner.

(3.) Alleging that the petitioners had subjected the 2nd respondent to cruelty and harassment raising illegal demands, the prosecution was instituted. It appears that during the pendency of criminal proceedings parties submitted that the matter be referred to mediation. Accordingly mediation was conducted and now a settlement has been arrived at. According to the learned counsel for the 2nd respondent the parties have acted in terms of the settlement and that she has no further grievance.