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Judgment
This Criminal Original Petition has been filed to quash the impugned FIR in Crime no. 1687 of 2020 dated 28.11.2020 on the file of the respondent Police, registered for the offences punishable under Sections294(b),324,427 and 506(2) of IPC
The case of the prosecution is that on the defacto complainant and the petitioner were neighbours. It is alleged that the petitioners trespassed into the house of the defacto complainant and destroyed the net which is used for catching the fish. Due to which there was a altercation between the petitioner and the defacto complainant which escalated into violence and assault. Hence a complainant was lodged by the second respondent/defacto complainant. To quash the same the present petition has been filed.
Heard both sides and perused the materials available on record.
On a perusal of records it is seen that the FIR is pending from the year 2020 and there is no assault. It is also seen that the charges are trivial in nature. Further the second respondent also died. Hence, in order to meet the ends of justice, this Court is inclined to quash the impugned FIR. Accordingly this Criminal Original Petition stands allowed and the FIR in Crime No. 1687 of 2020 on the file of the first respondent police is hereby quashed as against the petitioner. Consequently the connected miscellaneous petition is closed.