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Judgment
8 paragraphs · 226 wordsA. Badharudeen, J
This Criminal Miscellaneous Case has been filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, to quash all further proceedings pursuant to Annexure.A1 FIR in Crime No.555/2024 of Pangode Police Station, Thiruvananthapuram. The petitioner is the accused in the above case.
Heard the learned counsel for the petitioner, the learned counsel appearing for the defacto complainants and the learned Public Prosecutor.
In this matter, prosecution alleges commission of offences punishable under Sections 341 and 294(b) of Indian Penal Code.
It is submitted that the matter has been amicably settled and the defacto complainants filed separate affidavits in this regard. The defacto complainants stated in their affidavits that they have no intention to proceed further in this matter.
The learned Public Prosecutor also submitted that the matter has been settled between the parties and statements of the defacto complainants to that effect have 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 Criminal Miscellaneous Case stands allowed. Annexure.A1 FIR in Crime No.555/2024 of Pangode Police Station, Thiruvananthapuram and the proceedings thereof as against the petitioner/accused, stand quashed.