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Judgment
7 paragraphs · 263 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.1083/2022 of Mala Police Station, Thrissur, now pending as C.C. No.2229/2022 on the files of the Judicial First Class Magistrate Court-I, Chalakudy, where the prosecution alleges commission of offences punishable under Sections 498(A) read with 34 of Indian Penal Code. The petitioners herein are accused Nos.1 to 3 and the defacto complainant in the above case.
Heard the learned counsel for the petitioners and the learned Public Prosecutor.
It is submitted by the petitioners that the matter has been amicably settled and the defacto complainant has no intention to proceed further in this matter.
The learned Public Prosecutor also submitted that the matter has been settled between the parties.
Since the dispute has been settled in between the parties and the aggrieved person (defacto complainant) seeks quashment of the proceedings, there is no reason to disallow the prayer for quashment sought for by the aggrieved person, so as to give a quietus to the litigation by compromise. Therefore, in the interest of justice, I am inclined to allow this petition.
In the result, this petition stands allowed. Annexure.A1 FIR and Annexure.A2 Final Report in Crime No.1083/2022 of Mala Police Station, Thrissur, now pending as C.C. No.2229/2022 on the files of the Judicial First Class Magistrate Court-I, Chalakudy and the proceedings thereof as against the petitioner Nos.1 to 3/accused Nos.1 to 3, stand quashed.