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Judgment
Thomas P. Joseph, J.—Petitioner is the sole accused in Crime No. 379 of 2008 of Ezhukone Police Station and C.C. No. 593 of 2009 of the court of learned Judicial First Class Magistrate-I, Kottarakkara for offence punishable u/s 498A read with Section 34 of the Indian Penal Code. That case was registered on a complaint filed by the second Respondent, wife of Petitioner before learned Magistrate and forwarded to the police u/s 156(3) of the Code of Criminal Procedure. Petitioner says that he has settled the dispute with the second Respondent and in the circumstances request to quash proceeding against him. I have heard learned Counsel for Petitioner, second Respondent and the learned Public Prosecutor. Counsel on both sides confirmed the settlement. It is seen from Annexure-A2, affidavit sworn by the second Respondent and attested by counsel for second Respondent in this proceeding that the dispute is settled. Accordingly Petitioner and second Respondent are living together. Counsel on both sides confirmed authenticity of Annexure-A2, affidavit. In the circumstances there is no necessity to continue the proceeding. Hence I am inclined to allow this petition.
Resultantly, Criminal Miscellaneous Case is allowed.