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Judgment
8 paragraphs · 260 wordsA. Badharudeen, J
This Criminal Miscellaneous Case has been filed under Section 482 of the Code of Criminal Procedure, to quash Annexure-1 final report in Crime No.160/2023 of Chombola Police Station, Kozhikode, now pending as C.C.No.480/2023 on the files of the Judicial First Class Magistrate Court, Vadakara. The petitioners herein are accused Nos. 1 to 3 in the above crime.
Heard the learned counsel for the petitioners, the learned counsel appearing for the de facto complainant and the learned Public Prosecutor.
In this matter, offences punishable under Sections 406 and 498A read with Section 34 of IPC are 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 de facto complainant filed affidavit in this regard in a case involving matrimonial dispute.
The learned Public Prosecutor also submitted that the matter has been settled between the parties and statement of the de facto complainant to that effect has been recorded.
Since the dispute has been settled in between husband and wife, 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. Annexure-1 final report in Crime No.160/2023 of Chombola Police Station, Kozhikode, now pending as C.C.No.480/2023 on the files of the Judicial First Class Magistrate Court, Vadakara, against the petitioners stand quashed.