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Judgment
13 paragraphs · 229 wordsAshok Menon, J
Petitioners are accused in Crime No.969/2019 of Pallickal Police Station for having allegedly committed offences punishable under Sections 341,
294(b), 323, 324, 506(i), 427 r/w Section 34 of IPC. Investigation has been completed and the final report is filed. The matter is presently pending
before the Judicial First Class Magistrate Court-II, Attingal as CC No.3380/2020.
The injured/de facto complainant is the 3rd respondent herein. The petitioners are relatives of the 3rd respondent. It is stated that they have settled
their disputes and therefore the entire proceedings as against the petitioners may be quashed under Section 482 of Cr.P.C.
The 3rd respondent has appeared through counsel and filed affidavit stating that he has no grievance against the petitioners and that the entire
proceedings as against them may be quashed.
The learned Public Prosecutor has also received instructions regarding the genuineness of the settlement. The petitioners have no criminal
antecedents. It is because of the matrimonial disputes that this incident took place. The main offences are compoundable.
Under the circumstances, I find that the petition is to be allowed and the entire proceedings as against the petitioners in Crime No.969/2019 of
Pallickal Police Station presently pending as CC No.3380/2020 on the files of the Judicial First Class Magistrate Court-II,Attingal stands quashed
under Section 482 of Cr.P.C. and the accused discharged and set at liberty.