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.A1 Final Report in Crime No.1158/2023 of North Paravur Police Station, Ernakulam, now pending as C.C.
No.335/2024 on the files of the Judicial First Class Magistrate Court-I, North Paravur. 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, prosecution alleges commission of offences punishable under Sections 294(b), 447, 506(i) of the Indian Penal Code and under Section
31(1) of the Protection of Women from Domestic Violence Act.
4. It is submitted that the matter has been amicably settled and the defacto complainant filed affidavit in this regard. The defacto complainant stated in
her affidavit that she has 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 statement of the defacto complainant to that
effect has 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 Final Report and FIR in Crime No.1158/2023 of North Paravur Police
Station, Ernakulam, now pending as C.C. No.335/2024 on the files of the Judicial First Class Magistrate Court-I, North Paravur and the proceedings
thereof, as against the petitioner/accused, stand quashed.
