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Judgment
8 paragraphs · 254 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.310/2008 of Thiruvallom Police Station, Thiruvananthapuram, now pending as C.C. No.1263/2010 on the files of the Judicial First Class Magistrate Court-II, Neyyattinkara.
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, 354, 228(A) and 506(i) of Indian Penal Code.
It is submitted that the matter has been amicably settled and the defacto complainant filed affidavit in this regard. The defacto complainant stated in her affidavit that she has no intention to proceed further in this matter.
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 Criminal Miscellaneous Case stands allowed. Annexure.A1 FIR and Annexure.A2 Final Report in Crime No.310/2008 of Thiruvallom Police Station, Thiruvananthapuram, now pending as C.C. No.1263/2010 on the files of the Judicial First Class Magistrate Court-II, Neyyattinkara and the proceedings thereof stand quashed.