Arun V L @ Ponthan Arun vs State Of Kerala

R. Narayana Pisharadi, J

This is a petition filed under Section 482 Cr.P.C for quashing the proceedings against the petitioners in the case C.C.No.400/2012 on the file of the

Court of the Judicial First Class Magistrate-II, Neyyattinkara.

The petitioners are the first and the second accused in the aforesaid case. The offences allegedly committed by them are punishable under Sections

294(b) and 506(1) read with 34 of the IPC. The third respondent is the victim of the offences allegedly committed by the petitioners.

It is submitted that the entire matter has been settled between the parties. Therefore, it is prayed that the proceedings against the petitioners in the

case may be quashed.

Heard the learned counsel for the petitioners and the third respondent and also the learned Public Prosecutor.

Learned counsel for the third respondent has submitted that the third respondent has no objection to quash the proceedings against the petitioners.

I have perused the affidavit filed by the third respondent. In the affidavit filed by her, she has stated that the dispute between her and the petitioners

has been settled and that she has got no grievance against the petitioners and that she does not want to proceed with the case further against the

petitioners. She has stated that she has no objection to quash the proceedings against the petitioners. I am satisfied that the settlement arrived at

between the parties is genuine. The dispute between the parties is purely private in nature. In these circumstances, in order to secure the ends of

justice, the power of this Court under Section 482 Cr.P.C can be invoked to quash the proceedings against the petitioners in the case.

Consequently, the petition is allowed. The entire proceedings against the petitioners in the case C.C.No.400/2012 on the file of the Court of the

Judicial First Class Magistrate-II, Neyyattinkara, arising out of Crime No.10/2012 of the Parassala Police Station, are hereby quashed.