R. Narayana Pisharadi, J
1. This is a petition filed under Section 482 Cr.P.C for quashing the proceedings against the petitioner in the case L.P.No.173/2008 on the file of the
Court of the Judicial First Class Magistrate, Chengannur.
2. The petitioner is the first accused in the aforesaid case. The offence allegedly committed by him is under Section 498A of the Indian Penal Code.
The second respondent is the complainant/victim of the offence allegedly committed by the petitioner.
3. It is submitted that the entire matter has been settled between the parties. Therefore, it is prayed that the proceedings against the petitioner in the
case may be quashed.
4. Heard the learned counsel for the petitioner and the second respondent and also the learned Public Prosecutor.
5. Learned Public Prosecutor submits that, on verification, it is found that the settlement arrived at between the parties is genuine. Learned counsel for
the second respondent submits that the second respondent has no objection to quash the proceedings against the petitioner.
6. I have perused the affidavit filed by the second respondent. It is stated in the affidavit filed by her that the dispute between her and the petitioner
has been settled and that she has got no grievance against the petitioner. The dispute between the parties is purely private in nature. I am satisfied that
the settlement arrived at between the parties is genuine. In these circumstances, in order to secure the ends of justice, the power of this Court under
Section 482 Cr.P.C can be invoked to quash the proceedings against the petitioner in the case.
7. Consequently, the petition is allowed. The entire proceedings against the petitioner, in the case L.P.No.173/2008 (arising out of Crime No.117/1998
of Venmony Police Station) on the file of the Court of the Judicial First Class Magistrate, Chengannur, are hereby quashed.
