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Judgment
Petitioners are the accused in C.C.No.941/2020 on the file of the Judicial First Class Magistrate Court (JFMC), Paravoor arising out of Crime
No.193/2020 of the Paravoor Police Station. The allegation against the petitioners is that they committed offences punishable under Sections 498A and
34 of the Indian Penal Code. Learned Counsel for the petitioners refers to Annexure 3 order of the Family Court, Kollam and Annexure 4 petition
filed under Section 13(b) of the Hindu Marriage Act and Annexure 5 affidavit filed by the 2nd respondent/defacto complainant and submits that, the
entire disputes have been settled between the parties and no purpose would be served by continuing with the prosecution of the case.
Having heard learned Counsel for the parties and having perused the records, I am of the opinion that no useful purpose would be served by
continuing with the prosecution of the case. Having considered the judgments of the Honourable Supreme Court in Gian Singh Vs. State of Punjab and
another [2012(4)KLT 108] as explained in Parbatbhai Aahir v. State of Gujarat, (2017) 9 SCC 641 I am of the opinion that this Court must exercise its
jurisdiction under Section 482 of the Code of Criminal Procedure, as the ends of justice would justify the exercise of inherent power by this Court, in
the facts and circumstances of the case.
In the light of the above, all further proceedings in C.C.No.941/2020 on the file of the JFMC, Paravoor, Kollam district, arising out of Crime
No.193/2020 of the Paravoor Police Station, will stand quashed as against the petitioners.