SUDHEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure ("the Code" for brevity).

(2.) The 2nd respondent is the de facto complainant in C.C. No.468 of 2013 on the file of the Judicial First Class Magistrate-II, Attingal. The 1st petitioner is the husband of the 2 nd respondent and the petitioners 2 and 3 are his near relatives. They are being proceeded against for having committed offence punishable under Section 498A 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 Annexure A2 affidavit stating that she does not wish to continue with the prosecution proceedings against the petitioners.