SANEESH Vs. SETHULAKSHMI

JUDGEMENT

(1.) The 1st respondent was married to the 1st petitioner. A child was born in the matrimonial relationship. Subsequently, matrimonial relationship went into difficulties and she laid a complaint alleging matrimonial cruelty against the husband and his parents. Arraying them as accused, Crime No.420/2017 of Mulanthuruthy Police Station was registered.

(2.) The petitioner has approached this court contending that after the registration of the crime, parties discussed the disputes and resolved it among themselves. Asserting that they have resolved their disputes and that the petitioners and the 1st respondent are now living together, an affidavit is produced as Annexure B. Learned counsel for the petitioners and the learned counsel for the 1st respondent relied on the above affidavit to contend that it evidences a genuine settlement of all the disputes.

(3.) The learned Public Prosecutor on instructions submitted that the disputes have been resolved and the statement of the 1st respondent has been recorded indicating the settlement. Learned counsel for the petitioners submitted that Crl.M.A. No.13068/2017 was filed to bring on record the final report filed after completion of investigation. It is submitted that the case is taken cognizance of and now pending as C.C. No.627/2017 of the Judicial First Class Magistrate Court, Piravom. The above Crl.M.A. is allowed.