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Judgment
Petition under Section 482 of the Code of Criminal Procedure.
The petitioners are accused Nos. 1 to 3 in Crime No. 15 of 2021 of Cherupulassery Police Station registered for the offences punishable under
Section 498A read with Section 34 of Indian Penal Code.
It is submitted by the learned counsel for the petitioners that the parties have resolved the entire disputes among themselves and as such there is no
subsisting dispute between them. Therefore, this petition to quash Annexure A FIR.
Learned counsel appearing for the 2nd respondent/defacto complainant has submitted that she has absolutely no grievance or complaint against the
petitioners. Annexure B is the affidavit sworn to by her in support of the submission of the petitioners. The affidavit further indicates that she has no
intention to pursue the matter further.
The learned Public Prosecutor has reported that the prosecution has no serious objection in allowing the petition. It is also submitted that as the
dispute has been amicably settled, the possibility of conviction is remote and bleak and therefore, no useful purpose would be served in proceeding
with the case.
Heard both sides and perused the records.
On hearing the submissions of all concerned, as well on consideration of the special facts and circumstances involved in this case, I find that no
fruitful purpose is likely to be served by proceeding with the matter against the petitioners. Moreover, no public interest is involved in the case and
there is no legal impediment in granting the prayer as sought for by the petitioners. Therefore, for the purpose of securing the ends of justice, this
Crl.M.C. is only to be allowed.
For the foregoing reasons, Annexure A1 FIR in Crime No.15 of 2021 of Cherupulassery Police Station will stand quashed as prayed for.