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Judgment
A. Badharudeen, J
This Criminal Miscellaneous Case has been filed under Section 482 of the Code of Criminal Procedure, 1973, to quash Annexure 1 FIR in Crime No.959/2022 of Chandera Police Station, Kasargod. The petitioner herein is the accused in the above crime.
Heard the learned counsel for the petitioner, the learned counsel appearing for the de facto complainant and the learned Public Prosecutor.
In this matter, offences punishable under Sections 354A(1)(ii) and 509 of IPC are alleged to have been committed by the accused.
It is submitted that the matter has been amicably settled and the de facto complainant filed affidavit in this regard.
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. Annexure 1 FIR in Crime No.959/2022 of Chandera Police Station, Kasargod, against the petitioner stand quashed.