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Judgment
Petition under Section 482 of the Code of Criminal Procedure.
The petitioners are accused Nos. 1 to 4 in Crime No. 752 of 2020 of Panoor Police Station registered for the offences punishable under Sections 498A, 420, 406 read with Section 34 of Indian Penal Code.
Heard both sides and perused the records.
It is submitted by the learned counsel for the petitioners that the parties have resolved the entire dispute among themselves and there is no subsisting dispute between them. Now the 1st petitioner and the 2nd respondent are living together as husband and wife. Therefore, this petition to quash Annexure I FIR.
Learned counsel appearing for the 2nd respondent/defacto complainant has submitted that she has absolutely no grievance or complaint against the petitioners. Annexure II, the affidavit sworn to by her, 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.
As the dispute has been amicably settled, the possibility of conviction is remote and bleak.
Therefore, considering 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 I FIR and all further proceedings in Crime No. 752 of 2020 of Panoor Police Station will stand quashed as prayed for.