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
and Annexure.A2 Final Report in Crime No.2085/2020 of Pothencode Police Station, Thiruvananthapuram, now pending as C.P. No.1/2024 on the
files of the Judicial First Class Magistrate Court-I, Attingal. The petitioners herein are accused Nos.1 to3 in the above case.
2. Heard the learned counsel for the petitioners, the learned counsel appearing for the defacto complainant and aggrieved persons and the learned
Public Prosecutor.
3. In this matter, prosecution alleges commission of offences punishable under Sections 294(b), 323, 324, 506(ii) read with 34 of Indian Penal Code.
4. It is submitted that the matter has been amicably settled and the defacto complainant and aggrieved persons filed separate affidavits in this regard.
The defacto complainant and aggrieved persons stated in their 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 defacto complainant and
aggrieved 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 retain them in
hazards of litigation. 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 and Annexure.A2 Final Report in Crime No.2085/2020 of
Pothencode Police Station, Thiruvananthapuram, now pending as C.P. No.1/2024 on the files of the Judicial First Class Magistrate Court-I, Attingal
and the proceedings thereof as against the petitioners/accused Nos.1 to 3, stand quashed.
