PRIJITH CHANDRAN Vs. STATE OF KERALA AND ORS.

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 petitioner herein is the accused in C.C.No.165 of 2014 on the file of the Judicial Magistrate of 1st Class (Temporary), Thiruvananthapuram. In the aforesaid case, he is proceeded against for having committed offence punishable under Section 498A of the IPC. The 3rd respondent herein is the wife of the petitioner. They in fact were cousins who became close and got married.

(3.) When the matrimonial relationship between the parties ran into rough weather, the 3rd respondent initiated various proceedings against the petitioner including criminal proceedings. Good sense prevailed in course of time and the parties decided to give a quietus to all their disputes and to part ways. Consequently, an affidavit has been sworn to by the 3rd respondent, wherein it is stated that she has no objection in quashing the proceedings.