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Judgment
8 paragraphs · 254 wordsA. Badharudeen, J
This Criminal Miscellaneous Case has been filed under Section 482 of the Code of Criminal Procedure, 1973, to quash Annexure I Final Report and all further proceedings in C.C.No.262/2023 on the files of the Judicial First Class Magistrate Court, Tripunithura, arose out of Crime No.624/2023 of Udayamperoor Police Station, Ernakulam. The petitioners herein are accused Nos.1 to 3 in the above case.
Heard the learned counsel for the petitioners, the learned counsel appearing for the de facto complainant and the learned Public Prosecutor.
In this matter, offences punishable under Sections 323, 294(b), 498A and 506 of the Indian Penal Code, are alleged to have been committed by the accused.
It is submitted that the matter has been amicably settled and the de facto complainant filed affidavit in this regard in a case involving matrimonial dispute.
The learned Public Prosecutor also submitted that the matter has been settled between the parties and statement of the de facto complainant to that effect has been recorded.
Since the dispute has been settled 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 I Final Report and all further proceedings in C.C.No.262/2023 on the files of the Judicial First Class Magistrate Court, Tripunithura, arose out of Crime No.624/2023 of Udayamperoor Police Station, Ernakulam, stand quashed.