AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 267 wordsA. Badharudeen, J
This Criminal Miscellaneous Case has been filed under Section 482 of the Code of Criminal Procedure, to quash all further proceedings in Annexure B final report in C.C.No.217/2020 on the files of the Judicial First Class Magistrate Court, Malappuram, arose out of Crime No.49/2020 of Kondotty Police Station, Malappuram. The petitioners herein are accused Nos.1 to in the above case.
Heard the learned counsel for the petitioners, the learned counsel appearing for the de facto complainant and the learned Public Prosecutor.
In this matter, offences punishable under Section 498A and 406 r/w 34 of IPC are alleged to have been committed by the accused. The complainant is none other than the wife of the 1st accused.
It is submitted that the matter has been amicably settled and the de facto complainant filed affidavit in this regard in a case involving matrimonial dispute.
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 all further proceedings in Annexure B final report in C.C.No.217/2020 on the files of the Judicial First Class Magistrate Court, Malappuram, arose out of Crime No.49/2020 of Kondotty Police Station, Malappuram, as against the petitioners stand quashed.