MOHAMMED MOIDEEN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to call for the records in C.C.No.629 of 2014 on the file of the Additional Mahila Court, Madurai and quash the same as illegal.

(2.) The petitioners are arrayed as the accused Nos. 1 to 6 in Crime No.10 of 2014 registered for the offences under Sections 498A, 406 and 294(b) of the Indian Penal Code, based on the complaint given by the second respondent/defacto complainant. Now, to quash the above criminal proceedings, the present petition has been filed.

(3.) The learned counsel appearing for the petitioners as well as the learned counsel appearing for the second respondent/defacto complainant submitted that the defacto complainant is the wife of the first petitioner and the other petitioners are in-laws of the defacto complainant. Due to matrimonial dispute between the first petitioner and the defacto complainant, the petitioners herein have harassed the defacto complainant, hence, she has lodged a complaint against the petitioners. Based on that the first respondent registered a case in Crime No.10 of 2014 for the offence under Sections 498A, 406 and 294(b) I.P.C. After completing investigation, a charge sheet has been filed, after taking cognizance, the matter is pending in C.C.No.629 of 2014 before the learned Additional Mahila Court, Madurai. Pending criminal proceedings, this Court by order dated 14.11.2017 referred the matter to the Mediation and Conciliation Centre attached to this Bench for Mediation. It is seen from the Mediation report, both parties have settled their dispute amicably, further both parties argued to withdraw their respective cases.