AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 262 wordsA. Badharudeen, J
This Criminal Miscellaneous Case has been filed under Section 482 of the Code of Criminal Procedure, 1973, to quash all further proceedings pursuant to Annexure-B Final Report in Crime No.294/2019 of Kadakkavoor Police Station, Thiruvananthapuram, now pending as C.C. No.441/2019 on the files of the Judicial First Class Magistrate Court-I, Vatakara. The petitioner herein is the accused in the above case.
Heard the learned counsel for the petitioner, the learned counsel appearing for the defacto complainant and the learned Public Prosecutor.
In this matter, prosecution alleges commission of offences punishable under Sections 341, 323, 354 and 506(i) of Indian Penal Code.
It is submitted that the matter has been amicably settled and the defacto complainant filed affidavit in this regard. The defacto complainant stated in her 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 defacto 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-B Final Report in Crime No.294/2019 of Kadakkavoor Police Station, Thiruvananthapuram, now pending as C.C. No.441/2019 on the files of the Judicial First Class Magistrate Court-I, Vatakara and the proceedings thereof as against the petitioner stand quashed.