SHAHDEER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in the impugned Anx.2 final report/charge sheet filed in Anx.1 FIR in Crime No. 109/2017 of Pookoottumpadam Police Station, registered for offences punishable under Sec. 376(2) (f) & (n) and 420 of the I.P.C., which has led to the institution of Sessions Case, S.C.No. 1027/2017 on the file of the Sessions Court, Manjeri.

(2.) Heard Sri.P.M.Ziraj, learned counsel appearing for the petitioner, Sri.T.R.Renjith, learned Prosecutor appearing for R-1 State of Kerala and Sri.Sarun Rajan, learned counsel appearing for R-2.

(3.) The prosecution case is that the petitioner entered into sexual intercourse with the 2nd respondent lady defacto complainant promising that he would marry her and received 2 1/2 sovereigns of gold from her, and has thus committed the abovesaid offence, which has led to the institution of the abovesaid crime. Now it is stated that the petitioner has married the 2nd respondent defacto complainant on 9.12.2018, as evident from Anx.3 marriage certificate. It is also stated that now the petitioner and the 2 nd respondent defacto complainant has resolved their entire disputes and that the 2 nd respondent has sworn to Anx.4 affidavit, before this Court stating that the matter is settled between them and that she is no longer interested to proceed further with the impugned criminal proceedings and since the defacto complainant has married the petitioner, it is highly imperative that the impugned criminal proceedings are terminated by quashment of the same in view of the settlement, as otherwise her marital life would be detrimentally affected, etc.