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Judgment
8 paragraphs · 241 wordsA. Badharudeen, J
This Criminal Miscellaneous Case has been filed by the petitioners under Section 482 of the Code of Criminal Procedure, to quash all further proceedings pursuant to Annexure-I Final Report in Crime No.355/2021 of Mayyil Police Station, Kannur, now pending as C.P. No.23/2023 on the files of the Judicial First Class Magistrate Court-II, Kannur.
Heard the learned counsel for the petitioners, the learned counsel appearing for respondents 3 and 4 and the learned Public Prosecutor.
In this matter, prosecution alleges commission of offences punishable under Sections 451, 294(b), 341, 324, 354 read with 34 of the IPC, Section 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015 and Section 92(b) of the Right of Persons with Disability Act, 2016.
It is submitted that the matter has been amicably settled and respondents 3 and 4 filed affidavits in this regard.
The learned Public Prosecutor conceded the settlement and recording of statements, 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-I Final Report in Crime No.355/2021 of Mayyil Police Station, Kannur, now pending as C.P. No.23/2023 on the files of the Judicial First Class Magistrate Court-II, Kannur, stand quashed.