AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 222 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-1 F.I.R in Crime No.456/2024 of Thiruvallom Police Station, Thiruvananthapuram. Petitioner herein is the accused in the above case.
Heard the learned counsel for the petitioner, the learned counsel appearing for the de facto complainant and the learned Public Prosecutor.
In this matter, prosecution alleges commission of offence punishable under Sections 341, 506, 195-A of the Indian Penal Code.
An affidavit sworn by the de facto complainant has been placed stating that the matter has been settled in between him 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 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 petition stands allowed. Annexure-1 F.I.R in Crime No.456/2024 of Thiruvallom Police Station, Thiruvananthapuram, and the proceedings thereof as against the petitioner/accused stand quashed.