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Judgment
A. Badharudeen, J
This Criminal Miscellaneous Case has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, to quash all further proceedings pursuant to Annexure-A FIR and Annexure-B Final Report in Crime No.538/2022 of Edavanna Police Station, Malappuram, now pending as C.C. No.705/2022 on the files of the Chief Judicial Magistrate Court, Manjer.
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 498A and 406 red with 34 of the IPC.
It is submitted that the matter has been amicably settled and the defacto complainant filed affidavit in this regard.
The learned Public Prosecutor conceded the settlement and recording of statement, in this regard.
Since the matter has been amicably settled between the parties, there is no reason to disallow the prayer for quashment. Therefore, in the interest of justice, I am inclined to allow this petition.
In the result, this Criminal Miscellaneous Case stands allowed and all further proceedings pursuant to Annexure-A FIR and Annexure-B Final Report in Crime No.538/2022 of Edavanna Police Station, Malappuram, now pending as C.C. No.705/2022 on the files of the Chief Judicial Magistrate Court, Manjeri, stand quashed.