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Judgment
16 paragraphs · 280 wordsDr Kauser Edappagath, J
This Crl.M.C has been preferred to quash Annexure A2 final report in Crime No.135/2019 of Puthoor Police Station, Kollam on the ground of
settlement between the parties.
The petitioners are the accused Nos.1 to 3. The 3rd respondent is the defacto complainant.
The offences alleged are under Sections 451, 294(b), 506(i) and 323 r/w 34 IPC.
The de-facto complainant entered appearance through counsel. An affidavit sworn in by the de-facto complainant has also been produced.
I have heard Sri.Pratheesh.P, the learned counsel for the petitioners, Sri.V.Renjith Kumar, the learned counsel for the defacto complainant as well
as Smt.T.V.Neema, the learned Senior Public Prosecutor.
The averments in the Crl.M.C as well as the affidavit sown in by the defacto complainant would show that the entire dispute has been amicably
settled between the parties and the de-facto complainant does not want to proceed with the crime any further. The learned Public Prosecutor submits
that the matter was enquired into through the investigating officer and a statement of the de-facto complainant is also recorded, wherein she reported
that the matter was amicably settled. The learned Public Prosecutor has placed on record a statement of facts required by the investigating officer
along with the signed statement of the defacto complainant. The dispute is personal in nature and no public interest or harmony will be affected by
quashing the proceedings pursuant to Annexure A2 final report.
In this circumstances, I am of the view that no purpose will be served in proceeding with the matter further. Accordingly, the Crl.M.C is allowed.
Annexure A2 final report in Crime No.135/2019 of Puthoor Police Station, Kollam stands quashed.