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Judgment
8 paragraphs · 271 wordsA. Badharudeen, J
This Criminal Miscellaneous Case has been filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, to quash Annexure-A2 Final Report and all further proceedings in C.C.No.1283/2023 on the files of the Judicial First Class Magistrate Court, Adoor, arose out of Crime No.1052/2023 of Pandalam South Police Station, Pathanamthitta. The petitioner herein is the sole accused in the above crime.
Heard the learned counsel for the petitioner, the learned counsel appearing for the de facto complainant and the learned Public Prosecutor.
In this matter, offences punishable under Sections 447, 294(b), 506(i) and 427 of the Indian Penal Code are alleged to have been committed by the accused.
It is submitted that the matter has been amicably settled and the de facto complainant filed affidavit in this regard. The defacto complainant stated in the affidavit that she has no intention to proceed further in this matter.
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 dispute has been settled in between the parties, there is no reason to disallow the prayer for quashment, so as to facilitate peaceful living of the parties hereinafter. Therefore, in the interest of justice, I am inclined to allow this petition.
In the result, this petition stands allowed and Annexure-A2 Final Report and all further proceedings in C.C.No.1283/2023 on the files of the Judicial First Class Magistrate Court, Adoor, arose out of Crime No.1052/2023 of Pandalam South Police Station, Pathanamthitta, as against the petitioner stand quashed.