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Judgment
7 paragraphs · 261 wordsA. Badharudeen, J
This Criminal Miscellaneous Case has been filed under Section 482 of the Code of Criminal Procedure, 1973, to quash all further proceedings pursuant to Annexure A1 FIR and Annexure A2 Final Report in Crime No.505/2023 of Chittur Police Station, Palakkad, now pending as C.C.No.548/2023 on the files of the Judicial Magistrate of First Class, Chittur. Petitioner herein is the accused in the above case.
Heard the learned counsel for the petitioner, the learned counsel appearing for the defacto complainant and the learned Public Prosecutor.
In this matter, prosecution alleges commission of offences punishable under Sections 341, 323, 324 and 355 of the Indian Penal Code.
An affidavit sworn by the defacto complainant has been placed stating that the matter has been settled in between them and she has no grievance in the matter of quashing the proceedings.
The learned Public Prosecutor also submitted that the matter has been settled between the parties and statement of the defacto complainant to that effect has been recorded.
Since the matter has been amicably settled between the parties, there is no reason to disallow the prayer for quashment, so as to retain them in hazards of litigation. Therefore, in the interest of justice, I am inclined to allow this petition.In the result, this petition stands allowed. Annexure A1 FIR and Annexure A2 Final Report in Crime No.505/2023 of Chittur Police Station, Palakkad, now pending as C.C.No.548/2023 on the files of the Judicial Magistrate of First Class, Chittur, and the proceedings thereof as against the petitioner/accused stand quashed.