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Judgment
Gopinath P, J
The petitioner is the accused in Crime No.6/2023 of Cyber Police Station, Thrissur The petitioner faces prosecution under Section 420 of the Indian Penal Code and Section 66D of the Information Technology Act.
When the matter is taken up for consideration today it is the submission of the learned counsel for the petitioner that all issues between the petitioner and the 3rd respondent (de facto complainant) have been settled. He also produced an affidavit of 3rd respondent as Annexure-A1.
Heard the learned Public Prosecutor and learned counsel for 3rd respondent also.
Having regard to the facts and circumstances of the case and considering the fact that all issues between the petitioner and the 3rd respondent have been settled and also considering Annexure-A1 affidavit of the 3rd respondent, I am of the view that this is fit case where, the jurisdiction of this Court under Section 482 of Cr.P.C. can be invoked and the proceedings against the petitioner can be quashed on the ground of settlement. Keeping in mind the law laid down by the Supreme Court in Gian Singh v. State of Punjab; (2012) 10 SCC 303 and State of M.P. v. Laxmi Narayan; (2019) 5 SCC 688, I am of the view that the proceedings against the petitioner can be quashed on the ground of settlement. No public purpose would be served by continuing with the proceedings against the petitioner. In the result, this Crl.M.C. is allowed and all further proceedings against the petitioner, in Crime No.6/2023 of Cyber Police Station, Thrissur will stand quashed.