A. Badharudeen, J
1. This Criminal Miscellaneous Case has been filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, to quash all further proceedings pursuant to Annexure-1 First Information Report in Crime No.587/2024 of Kayamkulam Police Station, Alappuzha, where the prosecution alleges commission of offences punishable under Sections 323, 325 and 506 of the Indian Penal Code. 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-4- 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 pursuant to Annexure-1 First Information Report in Crime No.587/2024 of Kayamkulam Police Station, Alappuzha, as against the petitioner stand quashed.
