JAFFER SADHIQUE B. 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 2nd respondent is the de facto complainant in C.C. No.855 of 2018 on the file of the Judicial First Class Magistrate-I, Hosdurg. The petitioners herein are the husband and in-laws of the 2nd respondent and they are being proceeded against for having committed offence punishable under Section 498A r/w. Section 34 of the IPC.

(3.) The instant petition is filed with a prayer to quash the proceedings on the ground of settlement of all disputes. The 2nd respondent has filed an affidavit stating that she does not wish to continue with the prosecution proceedings against the petitioners.