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Judgment
8 paragraphs · 259 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-I Final Report in Crime No.800/2020 of Thalayolaparambu Police Station, Kottayam now pending as C.C.No.88/2021 before Grameena Nyayalayam Nanadom, Vaikom. The petitioners herein are the accused Nos.1 and 2 in the above case.
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 498(A), 34 of IPC are alleged to have been committed by the accused and the de facto complainant is none other than the daughter-in-law of the 1st accused.
An affidavit sworn by the de facto complainant has been placed stating that the matter has been settled in between them and she has no grievance in the matter of quashing the proceedings.
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 matter has been settled, there is no reason to disallow the prayer for quashment, so as to facilitate peaceful living of the married couple. Therefore, in the interest of justice, I am inclined to allow this petition.
In the result, this petition stands allowed. Annexure-I Final Report in Crime No.800/2020 of Thalayolaparambu Police Station, Kottayam now pending as C.C.No.88/2021 before Grameena Nyayalayam Nanadom, Vaikom and the proceedings thereof as against the petitioners stand quashed.