A. Badharudeen, J
1. This criminal miscellaneous case has been filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, to quash Annexure A1 FIR in Crime No.1005/2024 of Mavelikkara police station, Alappuzha, and all further proceedings thereunder. The petitioner herein is the accused in the above case.
2. Heard the learned counsel for the petitioner, the learned counsel appearing for the 2nd respondent/de facto complainant and respondent Nos.3 to 8, and the learned Public Prosecutor.
3. In this matter, offences punishable under Sections 296(b), 115(2) and 118(1) of the Bharatiya Nyaya Sanhita (BNS), 2023, are alleged to have been committed by the accused.
4. It is submitted that the matter has been amicably settled and the 2nd respondent/de facto complainant and respondent Nos.3 to 8, who are the injured persons, filed separate affidavits in this regard. The de facto complainant and the injured persons stated in the affidavits that they have no intention to proceed further in this matter.
5. The learned Public Prosecutor also submitted that the matter has been settled between the parties and statements of the de facto complainant and the injured persons to that effect have been recorded.
6. Since the matter has been amicably settled 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 Criminal Miscellaneous Case stands allowed. Annexure A1 FIR in Crime No.1005/2024 of Mavelikkara police station, Alappuzha, and all further proceedings thereunder, against the petitioner herein, stand quashed.
