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Judgment
Basant Balaji, J
This is a petition filed under Section 482 of the Code of Criminal Procedure to quash Annexure-2 final report and all further proceedings in Crime No.560/2022 of Kodanad Police Station, now pending as C.C.No.498/2022 before the Judicial First Class Magistrate’s Court-III, Perumbavoor. The offences alleged against the petitioners are under Sections 341, 294(b) and 427 read with 34 of the Indian Penal Code.
The learned counsel for the petitioners submits that, as regards the first accused, this Court has quashed the entire proceedings in Crl.M.C.No.887/2023.
The learned Public Prosecutor submits that the instruction proceeds reveal that the petitioners have no antecedents and this is the only crime registered against them. Annexure-3 is an affidavit filed by the de facto complainant stating that the compromise settlement arrived between the petitioners and the de facto complainant can be accepted and the proceedings against the petitioners can be terminated.
Recording the submission of the learned Public Prosecutor as well as Annexure-3 affidavit and the judgment of this Court in Crl.M.C.No.887/2023, I am inclined to allow this Crl.M.C.
In the result, the final report in Crime No.560/2022, now pending as C.C.No.498/2022 before the Court of the Judicial First Class Magistrate-III, Perumbavoor, as against the petitioners is quashed.
The Crl.M.C. is allowed as indicated above.