Sajeena @APPELLANT@Hash State Of Kerala And Anr

The petitioner stand arrayed as the 2nd accused in Crime No.1356/2015 of Sakthikulangara Police Station for offences punishable under Sections 324, 326, 294, 506 read with Section 34 of IPC. The 1st accused is arrayed as the additional 3rd respondent and the de facto complainant is arrayed as the 2nd respondent. The case of the de facto complainant was that the 2nd respondent had married the 1st accused on 03.02.1997 and children were born in the matrimonial relationship. The 1st accused, while working abroad, ignoring the de facto complainant and her children, fell in love with the 1st accused. Matrimonial relationship got strained and complaint was laid. After completion of investigation, final report was filed as C.C.No.3451/2015 of the Judicial Magistrate of First Class II, Kollam. Crl.M.C. is filed challenging the prosecution.

In the meanwhile, it is stated that the parties have settled their disputes. An agreement is stated to have been entered into between the petitioner and the 2nd respondent/de facto complainant. Learned counsel for the de facto complainant and the learned counsel for the petitioner submitted that they have settled their disputes, evidenced by Annexure IV affidavit. Though the additional 3rd respondent appeared through counsel, he did not oppose the request to quash the proceedings.

The learned Public Prosecutor endorsed that the matter has been settled between the parties.

Having considered the entire facts and also the submission of both sides that the matter has been settled, I feel that no purpose will be served by prosecuting the accused.

Hence, Crl.M.C. is allowed quashing all further proceedings in C.C. No.3451/2015 of Judicial Magistrate of First Class II, Kollam arising from Crime No.1356/2015 of Sakthikulangara Police Station.