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Judgment
Shircy V, J
Petition under Section 482 of the Code of Criminal Procedure.
The petitioners are the accused in Crime No. 722 of 2020 of Mankara Police Station registered for the offences punishable under Section 498A of
Indian Penal Code r/w Section 34 of the Indian Penal Code.
Heard both sides and perused the records.
It is submitted by the learned counsel for the petitioners that the parties have resolved the entire dispute among themselves and there is no
subsisting dispute between them. Therefore, this petition to quash Annexure A FIR.
Learned counsel appearing for the 2nd respondent/defacto complainant has submitted that she has absolutely no grievance or complaints against the
petitioners. Annexure B, the affidavit sworn to by her, indicates that she has no intention to pursue the matter further.
The learned Public Prosecutor has reported that the prosecution has no serious objection in allowing the petition.
As the dispute has been amicably settled, the possibility of conviction is remote and bleak.
Therefore, considering the special facts and circumstances involved in this case, I find that no fruitful purpose is likely to be served by proceeding
with the matter against the petitioners. Moreover, no public interest is involved in the case and there is no legal impediment in granting the prayer as
sought for by the petitioners. Therefore, for the purpose of securing the ends of justice, this Crl.M.C. is only to be allowed, invoking the jurisdiction
under Section 482 of Cr.P.C.
For the foregoing reasons, Annexure A FIR in Crime No.722 of 2020 of Mankara Police Station, will stand quashed as prayed for.