Muneer And Ors vs Safreena And Ors

Petition under Section 482 of the Code of Criminal Procedure.

The petitioners are accused Nos. 1 to 3 in Crime No. 709 of 2016 of Beypore Police Station registered for the offences punishable under Sections

323, 406, 498A and 506 of Indian Penal Code.

It is submitted by the learned counsel for the petitioners that the parties have resolved the entire disputes among themselves and as such there is no

subsisting dispute between them. Therefore, this petition to quash the Annexure A1 Final Report.

Learned counsel appearing for the 1st respondent has submitted that she has absolutely no grievance or complaints against the petitioners.

Annexure A3 is the affidavit sworn to by her in support of the submission of the petitioners. The affidavit further indicates that she has no intention to

pursue the matter further.

The learned Public Prosecutor has reported that the prosecution has no serious objection in allowing the petition. It is also submitted that as the

dispute has been amicably settled, the possibility of conviction is remote and bleak and therefore, no useful purpose would be served in proceeding

with the case.

Heard both sides and perused the records.

On hearing the submissions of all concerned, as well on consideration of the special facts and circumstances involved in this case, I find that no

fruitful purpose is likely to be served by proceeding with the matter against the petitioners. Moreover, no public interest is involved in the case and

there is no legal impediment in granting the prayer as sought for by the petitioners. Therefore, for the purpose of securing the ends of justice, this

Crl.M.C. is only to be allowed.

For the foregoing reasons, Annexure A1 final report in Crime No.709 of 2016 of Beypore Police Station now pending as C.C. No. 397 of 2017 on the

file of the Judicial First Class Magistrate-V, Kozhikode will stand quashed as prayed for.