JAISON Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The 3rd respondent is the wife of the 1st petitioner. The marriage between them was solemnized on 04.01.2009. In the course of their connubial relationship, serious disputes cropped up. The 3rd respondent specifically alleges that the petitioners are guilty of culpable matrimonial cruelty. This finally led to the institution of criminal proceedings at the instance of the 3rd respondent. FIR was registered and after investigation, final report was laid before the learned Magistrate and the case is now pending as C.C.No.2606 of 2014 on the files of the Judicial Magistrate of First Class, Wadakkanchery, Thrissur. In the aforesaid case, the petitioners are accused of having committed offence punishable under Sections 406, 420498A read with Sec. 34 of the IPC.

(3.) The learned counsel appearing for the petitioners submitted that at the instance of well wishers and family members, the parties have decided to put an end to their discord and to live in peace. It is urged that the dispute is purely private in nature.