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Judgment
6 paragraphs · 211 wordsDr. Kauser Edappagath, J
This Crl.M.C has been preferred to quash Annexure A FIR in Crime No.1185/2020 of Balussery Police Station, Kozhikode.
The petitioner is the accused. The offences alleged against him are under Sections 452, 341 and 324 of IPC and Sections 3(1)(s), 3(2)(va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989(Amendment 2015).
The de-facto complainant enters appearance through a counsel. An affidavit sworn in by the de-facto complainant is also produced. It would show that the entire dispute has been amicably settled between the parties and the de-facto complainant has decided not to proceed with the crime any further.
The learned Public Prosecutor has submitted a report prepared by the Investigating Officer along with the statement of the de-facto complainant recorded by the Dy.S.P., Perambra. The report of the investigating officer as well as the statement of the defacto complainant would show that the dispute has been settled between the parties amicably and the defacto complainant does not want to proceed with the case further.
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. All further proceedings in Crime No.1185/2020 of Balussery Police Station, stands quashed.