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Judgment
8 paragraphs · 253 wordsA. Badharudeen, J
This criminal miscellaneous case has been filed under Section 482 of the Code of Criminal Procedure, 1973, to quash Annexure 1 Final Report and all further proceedings in C.C.No.502/2016 on the files of the Judicial First Class Magistrate Court-I, Adoor, arose out of Crime No.1651/2015 of Enathu police station, Pathanamthitta District.
Heard the learned counsel for the petitioners, the learned counsel for the de facto complainant and the learned Public Prosecutor.
In this matter, prosecution alleges commission of offences punishable under Sections 294(b), 341, 323, 506(i) r/w Section 34 of the IPC.
It is submitted that the matter has been amicably settled and the de facto complainant filed affidavit in this regard. The de facto complainant stated in the affidavit that she has no intention to proceed further in this matter.
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 matter has been amicably settled between the parties, there is no reason to disallow the prayer for quashment so as to retain them in hazards of litigation. Therefore, in the interest of justice, I am inclined to allow this petition.
In the result, this Criminal Miscellaneous Case stands allowed. Annexure 1 Final Report and all further proceedings in C.C.No.502/2016 on the files of the Judicial First Class Magistrate Court-I, Adoor, arose out of Crime No.1651/2015 of Enathu police station, Pathanamthitta District, stand quashed.