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Judgment
8 paragraphs · 243 wordsA. Badharudeen, J
This criminal miscellaneous case has been filed under Section 482 of the Code of Criminal Procedure, 1973, to quash Annexure B Final Report and all further proceedings in C.C.No.99/2023 on the files of the Judicial First Class Magistrate Court-I, Kottarakkara arose out of crime No.2377/2022 of Kottarakkara police station, Kollam.
Heard the learned counsel for the petitioner/de facto complainant, the learned counsel appearing for the respondents and the learned Public Prosecutor.
In this matter, offence punishable under Section 498A read with Section 34 of IPC is alleged to have been committed by the accused.
An affidavit sworn by the de facto 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 de facto complainant to that effect has been recorded.
Since the matter has been settled, there is no reason to disallow the prayer for quashment, so as to facilitate peaceful living of the married couple. Therefore, in the interest of justice, I am inclined to allow this petition.
In the result, this petition stands allowed. Annexure B Final Report and all further proceedings in C.C.No.99/2023 on the files of the Judicial First Class Magistrate Court-I, Kottarakkara arose out of crime No.2377/2022 of Kottarakkara police station, Kollam, stand quashed.