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Judgment
17 paragraphs · 298 wordsR. Narayana Pisharadi, J
This is a petition filed under Section 482 Cr.P.C for quashing the proceedings against the petitioners in the case C.C.No.376/2020 on the file of the
Court of the Judicial First Class Magistrate - III, Neyyattinkara.
2.  The petitioners are accused 1 to 3 in the aforesaid case. The offences allegedly committed by them are punishable under Sections 498A and
420 read with 34 of the I.P.C. The third respondent is the victim of the offences allegedly committed by the petitioners.
3.  It is submitted that the entire matter has been settled between the parties. Therefore, it is prayed that the proceedings against the petitioners
may be quashed.
4.  Heard learned counsel for the petitioners and the third respondent and also the learned Public Prosecutor.
5.  Learned counsel for the third respondent has submitted that the third respondent has no objection to quash the proceedings against the
petitioners.
6.  I have perused the affidavit filed by the third respondent. It is stated in the affidavit filed by her that the matter has been settled between her
and the petitioners and that she has got no grievance against the petitioners. I am satisfied that the settlement arrived at between the parties is
genuine. The dispute between the parties is purely private in nature. In these circumstances, in order to secure the ends of justice, the power of this
Court under Section 482 Cr.P.C can be invoked to quash the proceedings against the petitioners in the case.
7.  Consequently, the petition is allowed. The entire proceedings against the petitioners in the case C.C.No.376/2020 pending on the file of the
Court of the Judicial First Class Magistrate-III, Neyyattinkara, arising out of Crime No.543/2019 of the Balaramapuram police station, are hereby
quashed.