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Judgment
8 paragraphs · 276 wordsA. Badharudeen, J
This Criminal Miscellaneous Case has been filed under Section 482 of the Code of Criminal Procedure to quash Annexure A1 Final Report and all further proceedings in C.C.No.648/2024 on the files of the Judicial First Class Magistrate Court-I, Manjeri, arose out of crime No.37/2024 of Edavanna Police Station, Malappuram. The petitioners are accused Nos.1 to 3 in the above crime.
Heard the learned counsel for the petitioners, the learned counsel for the defacto complainant and CW2 as well as the learned Public Prosecutor.
In this matter, offences punishable under Sections 354, 451, 323 and 324 r/w Section 34 of IPC are alleged to have been committed by the accused.
It is submitted that the matter has been amicably settled and the defacto complainant and CW2 filed separate affidavits in this regard. In the affidavits, they stated that they have no grievance against the petitioners.
The learned Public Prosecutor also submitted that the matter has been settled in between the parties and the statements of the defacto complainant and the aggrieved person to that effect have been recorded.
Since the dispute has been settled in between the parties, there is no reason to disallow the prayer for quashment, so as to facilitate peaceful living of the parties hereinafter. Therefore, in the interest of justice, I am inclined to allow this petition.
In the result, this petition stands allowed. Annexure A1 Final Report and all further proceedings in C.C.No.648/2024 on the files of the Judicial First Class Magistrate Court-I, Manjeri, arose out of crime No.37/2024 of Edavanna Police Station, Malappuram, as against the petitioners/accused Nos.1 to 3, stand quashed.