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 Final
Report in Crime No.827/2022 of Kilikolloor Police Station, Kollam, now pending as C.C. No.105/2023 on the files of the Judicial First Class Magistrate
Court-I, Kollam. The petitioner herein is the sole accused in the above case.
2. Heard the learned counsel for the petitioner, the learned counsel appearing for the defacto complainant and the learned Public Prosecutor.
3. In this matter, offences punishable under Sections 451, 294(b), 323, 324, 498A and 506 of IPC are alleged to have been committed by the accused
and the defacto complainant is none other than the wife of the accused.
4. An affidavit sworn by the defacto complainant has been placed stating that the matter has been settled in between the parties and she has no
grievance in the matter of quashing the proceedings.
5. The learned Public Prosecutor also submitted that the matter has been settled between the parties and statement of the defacto complainant to that
effect has been recorded.
6. Since the matter has been settled, there is no reason to disallow the prayer for quashment, so as to facilitate peaceful living of the married couple.
Therefore, in the interest of justice, I am inclined to allow this petition.
In the result, this petition stands allowed. Annexure.A1 Final Report in Crime No.827/2022 of Kilikolloor Police Station, Kollam, now pending as C.C.
No.105/2023 on the files of the Judicial First Class Magistrate Court-I, Kollam and the proceedings thereof, as against the petitioner/accused, stand
quashed.