Aneesha K.K.Vs State Of Kerala

A. Badharudeen, J

This Criminal Miscellaneous Case has been filed under Section 482 of the Code of Criminal Procedure, 1973, to quash Annexure A1 FIR, Annexure A2 Final Report and all further proceedings in C.C.No.311/2024 on the files of the Judicial First Class Magistrate Court, Kodungallur, Thrissur District, arose out of Crime No.109/2024 of Mathilakam Police Station, Thrissur. The petitioner herein is the de facto complainant in the above case.

Heard the learned counsel for the petitioner/de facto complainant, the learned counsel for respondents 3 to 6/accused Nos.1 to 4 and the learned Public Prosecutor.

In this matter, offences punishable under Sections 406 and 498A of the Indian Penal Code, are alleged to have been committed by the accused.

The learned counsel for the petitioner/de facto complainant and the learned counsel for the respondents 3 to 6/accused Nos.1 to 4 would submit that the matter has been settled between the parties 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 A1 FIR, Annexure A2 Final Report and all further proceedings in C.C.No.311/2024 on the files of the Judicial First Class Magistrate Court, Kodungallur, Thrissur District, arose out of Crime No.109/2024 of Mathilakam Police Station, Thrissur, against accused Nos.1 to 4, stand quashed.