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Judgment
8 paragraphs · 273 wordsA. Badharudeen, J
This Criminal Miscellaneous Case has been filed under Section 482 of the Code of Criminal Procedure to quash FIR, Final Report and all further proceedings in C.C.No.734/2022 on the files of the Judicial First Class Magistrate Court-II, Hosdurg, arose out of crime No.700/2021 of Vellerikundu Police Station, Kasargod. The petitioners are accused Nos.2 to 4 in the above crime.
Heard the learned counsel for the petitioners, the learned counsel for the defacto complainant as well as the learned Public Prosecutor.
In this matter, offence punishable under Section 498A of IPC is alleged to have been committed by the accused. The complainant is none other than the wife of the 1st accused.
It is submitted that the matter has been amicably settled and the defacto complainant filed affidavit in this regard. The defacto complainant, in the affidavit, stated that she has no grievance against the petitioners.
The learned Public Prosecutor also submitted that the matter has been settled in between the parties and the statements of the defacto complainant to that effect has been recorded.
Since the dispute has been settled in between the parties, there is no reason to disallow the prayer for quashment, so as to facilitate peaceful living of the parties hereinafter. Therefore, in the interest of justice, I am inclined to allow this petition.
In the result, this petition stands allowed and FIR, Final Report and all further proceedings in C.C.No.734/2022 on the files of the Judicial First Class Magistrate Court-II, Hosdurg, arose out of crime No.700/2021 of Vellerikundu Police Station, Kasargod, as against the petitioners/accused Nos.2 to 4, stand quashed.