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Judgment
7 paragraphs · 259 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 against the petitioner pursuant to Annexure A2 Final Report in C.C.No.11/2024 on the files of the Judicial First Class Magistrate Court-IV (Mobile Court), Thiruvananthapuram, arising out of Crime No.1819/2023 of Peroorkada 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 defacto complainant and the learned Public Prosecutor.
In this matter, prosecution alleges commission of offences punishable under Sections 324 and 506(i) of the Indian Penal Code.
An affidavit sworn by the defacto complainant has been placed stating that the matter has been settled in between them 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 defacto 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 A2 Final Report in C.C.No.11/2024 on the files of the Judicial First Class Magistrate Court-IV (Mobile Court), Thiruvananthapuram, arising out of Crime No.1819/2023 of Peroorkada Police Station, Thiruvananthapuram, and the proceedings thereof as against the petitioner/accused stand quashed.