A. Badharudeen, J
1. This Criminal Miscellaneous Case has been filed under Section 482 of the Code of Criminal Procedure, 1973, to quash all further proceedings pursuant to Annexure.3 Final Report in Crime No.616/2023 of Kuzhalmannam Police Station, Palakkad, now pending as C.C. No.34/2024 on the files of the Judicial First Class Magistrate Court-I, Palakkad, where the prosecution alleges commission of offences punishable under Sections 498(A), 403, 406 read with 34 of IPC. The petitioner herein is the defacto complainant in the above case.
2. Heard the learned counsel for the petitioner and the learned Public Prosecutor.
3. It is submitted by the petitioner that the matter has been amicably settled and she has no intention to proceed further in this matter.
4. The learned Public Prosecutor also submitted that the matter has been settled between the parties.
5. Since the dispute has been settled in between the parties and the aggrieved person (defacto complainant) seeks quashment of the proceedings, there is no reason to disallow the prayer for quashment sought for by the aggrieved person, so as to give a quietus to the litigation by compromise. Therefore, in the interest of justice, I am inclined to allow this petition.
In the result, this petition stands allowed and all further proceedings in C.C. No.34/2024 on the files of the Judicial First Class Magistrate Court-I, Palakkad, arose out of Crime No.616/2023 of Kuzhalmannam Police Station, Palakkad, stand quashed.
