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Judgment
Ashok Menon, J
Petitioners are accused Nos.1 and 2 in Crime No.1786/2014 of Town South Police Station, Palakkad for having allegedly committed the offences
punishable under Sections 406, 415 and 420 IPC. The final report has already been filed and taken on files of the Chief Judicial Magistrate Court,
Palakkad and it is presently pending as C.C.No.124/2016. The defacto complainant and the aggrieved is the third respondent herein. The petitioners
states that the matter has been amicably settled and an agreement has been drawn between the accused and the defacto complainant as evident from
Annexure A3. In view of the settlement of the matter, the entire proceedings may be quashed. The defacto complainant, the second respondent has
appeared through counsel and has admitted that the matter has been settled as per the agreement which has been produced and an affidavit has also
been filed as Annexure A4 supporting the petition and states that he has no objection in quashing the proceedings against the petitioner. The learned
Public Prosecutor was also heard and he has under instructions submitted that the matter has been amicably settled. The petitioners do not have any
criminal antecedents. There were some civil disputes and criminal cases against the petitioners in connection with a complaint which was lodged by
the defacto complainant and now that has been settled. There is no purpose in proceeding with the prosecution against the petitioners. There is no
public interest involved. Hence the petition is allowed.
In the result, the Crl.M.C is allowed. The entire proceedings as against the petitioners in C.C.No124 of 2016 on the files of the Chief Judicial
Magistrate Court, Palakkad stands quashed under Section 482 of the CRPC and the accused are discharged and set at liberty.