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Judgment
8 paragraphs · 248 wordsA. Badharudeen, J
This Criminal Miscellaneous Case has been filed under Section 482 of the Code of Criminal Procedure, to quash Annexure A1 First Information Report in Crime No.540/2023 of Ollur Police Station, Thrissur. The petitioners herein are accused Nos.1 to 6 in the above case.
Heard the learned counsel for the petitioners, the learned counsel appearing for respondents 2 and 3 and the learned Public Prosecutor.
In this matter, offences punishable under Sections 341, 323 and 34 of the Indian Penal Code are alleged to have been committed by the accused.
It is submitted that the matter has been amicably settled and the 2nd respondent/de facto complainant and the 3rd respondent/minor son, represented by the defacto complainant, filed separate affidavits in this regard. They stated in the affidavits that they have no intention to proceed further in this matter.
The learned Public Prosecutor also submitted that the matter has been settled between the parties and statement of the de facto complainant to that effect has been recorded.
Since the dispute has been settled in between the parties, there is no reason to disallow the prayer for quashment, so as to facilitate peaceful living of the parties hereinafter. Therefore, in the interest of justice, I am inclined to allow this petition.
In the result, this petition stands allowed and Annexure A1 First Information Report and all further proceedings in Crime No.540/2023 of Ollur Police Station, Thrissur, as against the petitioners stand quashed.