J SAMUEL Vs. ASSISTANT COMMISSIONER OF POLICE

JUDGEMENT

(1.) PETITION filed under Section 482 Cr.P.C to call for records in C.C.No.6420 of 2006 on the file of the IV Metropolitan Magistrate, Saidapet, Chennai and quash the same. The petitioners herein seek to quash the proceedings against them in C.C.No.6420 of 2006 on the file of the IV Metropolitan Magistrate, Saidapet, Chennai. In such case, the petitioners are facing prosecution for offences under Sections 498-A and 406 r/w. 109 CPC and Sections 4 & 6 of the Dowry Prohibition Act. The first petitioner is the husband of the defacto complainant while the second and third petitioners are the parents of the first petitioner and the fourth petitioner is the sister of the first petitioner.

(2.) THE matter earlier was posted on several occasions for reporting settlement. Learned counsel for the petitioners submitted that a Joint Petition under Section 10(A) of the Indian Divorce Act, for dissolution of marriage between the first petitioner and the defacto complainant, has been filed before the Family Court, Chennai,in O.P.No.3173 of 2007. Accordingly, the Family Court dissolved the marriage between the first petitioner and the defacto complainant.

(3.) I have heard the learned Government Advocate (Crl. Side).