B.ANANTHA SELVAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the criminal proceedings in C.C.No.389 of 2018, on the file of the learned Judicial Magistrate, Additional Mahila Court, Nagercoil, in connection with Crime No.7 of 2016 on the file of the first respondent.

(2.) The petitioners are arrayed as accused Nos.1 to 7 in C.C.No. 389 of 2018 and charged with for the offences punishable under Sections 498(A) and 406 of the Indian Penal Code and Sections 3(1) and 4 of Dowry Prohibition Act, 1961. Now, to quash the said 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 submitted that the it is a matrimonial dispute between the petitioners and the second respondent / defacto complainant. The defacto complainant / second respondent is the wife of the first petitioner. The second and third petitioners are in-laws of the defacto complainant and the other petitioners are relatives of the accused. Now the petitioners and the second respondent/defacto complainant resolved the dispute between themselves and are living together happily. Now, the second respondent / defacto complainant is living in her matrimonial home / first petitioner, the second respondent/defacto complainant is not willing to proceed further with the criminal case.