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Judgment
6 paragraphs · 237 wordsK.Haripal, J
Petitioner is the accused in crime No. 1118 of 2020 of Poojappura police station, which was registered on the basis of the First Information Statement given by the 1st respondent alleging offence punishable under Sections 294(b) and 323 of the IPC.
On conclusion of investigation, now charge sheet has been laid before the Additional Chief Judicial Magistrate Court Thiruvananthapuram, where the case is pending as C.C. NO. 950 of 2020. The petitioner has moved this Court under Section 482 of the Cr.P.C. seeking to quash the entire proceedings on the premise that the dispute with the 1st respondent stands settled. In support of the said contention Annexure-B affidavit of the 1st respondent also has been produced, where the 1st respondent, the injured and the defacto complainant has stated in clear terms that the dispute is settled and he does not want to pursue the proceedings .
I heard the learned counsel for the petitioner and also the learned Senior Public Prosecutor.
The allegations against the petitioner are minor in nature. It was purely a personal dispute with the 1st respondent. Now the matter stands settled amicably, out of Court, and therefore there is no point in continuing the proceedings. Entire proceedings in C.C. NO. 950 of 2020 are here by quashed under Section 482 of the Cr.P.C. and the peitioner shall stand exonerated.
Criminal Miscellaneous Case is allowed of as above.