MANEESH JOHN Vs. STATE OF KERALA

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 petitioners.

(2.) The petitioners herein are the accused Nos.1 and 2 respectively in C.C.No.514 of 2017 on the files of the Judicial Magistrate of First Class-II, Kanjirappally involving offences punishable under Sections 498A , 406 , 506(1) r/w Section 34 of the IPC. The de facto complainant, who is arrayed as the 2nd respondent, is the wife of the 1st petitioner herein and the 2nd petitioner is her father-in-law. In the course of their matrimonial relationship, disputes occurred and the parties fell apart. Criminal prosecution was initiated alleging matrimonial cruelty. However, in the course of proceedings, with the help and intervention of family members and relatives, the parties have settled their differences and they are living in peace and harmony. It is in the above scenario that this petition is filed to quash the proceedings.

(3.) It is submitted by the learned counsel appearing for the petitioners as well as the party respondent that the parties are living together and in that view of the matter, the continuance of criminal proceedings is an unwanted exercise. The 2nd respondent has filed an affidavit wherein she has stated that she has no grievance against the petitioners.