Jiji vs State Of Kerala

Ashok Menon, J

The petitioner in Crl.M.C.No.2867/2021 is the accused in Crime No.1130/2013 of Aluva East Police Station, presently pending on the files of

Judicial First Class Magistrate Court-I, Aluva as C.C.No.263/2015 for having allegedly committed the offences punishable under Sections 323 and 324

of the I.P.C. The petitioner in Crl.M.C.No.2867/2021 is the de facto complainant/3rd respondent in Crl.M.C.No.2875/2021 and the

petitioner in Crl.M.C.No.2875/2021 is the de facto complainant/3rd respondent in Crl.M.C.No.2867/2021 and the accused in Crime No.1129/2013 of

Aluva East Police Station, presently pending on the files of the same court as C.C.No.664/2014 for having allegedly committed the offences

punishable under Sections 323, 324, 294(b) and 452 of the I.P.C. It is a case and a counter-case.

2. The parties submit that the matter has been settled amicably between them and the entire proceedings in both the crimes may be quashed. The

de facto complainant-injured in both the crimes have appeared through a Counsel and submitted that there is no objection in quashing the crimes and

that they have settled the disputes between them and that they have no objection in quashing the proceedings.

3. The learned Public Prosecutor has also obtained instructions that both the crimes have been settled. In view of the settlement and the fact that

the accusations made are primarily under Sections 323 and 324 of the I.P.C. and that the parties are residing in the same apartment complex and in

order to purchase peace, the matter has to be settled. There is no public interest involved.

Resultantly, both the Crl.M.Cs. are allowed and the entire proceedings as against the petitioners in Crime Nos.1130/2013 and 1129/2013 of Aluva East

Police Station, presently pending on the files of the Judicial First Magistrate Court-I, Aluva as C.C.Nos.263/2015 and 664/2014, stands quashed under

Section 482 of Cr.P.C. and the accused are discharged and set at liberty.