Sabeena Taj vs Nazim A.S.

Ashok Menon, J

The petitioners are accused in C.C.No.206/2014 on the files of the Chief Judicial Magistrate Court, Thiruvananthapuram, for having allegedly

committed the offences punishable under Sections 406, 465 and 471 read with Section 34 of the I.P.C.

The complaint was filed by the 1st respondent herein, on the basis of which Section 202 inquiry was conducted by the learned Magistrate and

cognizance was taken on for the offences as stated above. The matter has now been settled between the accused and the 1st respondent herein. The

1st respondent has also appeared through a Counsel and filed an affidavit to the effect that the matter has been settled amicably with the petitioners

and that he does not have any objection in quashing the proceedings as against the petitioners. No crime has been registered. Therefore, the learned

Public Prosecutor has nothing to say about the matter. In view of the settlement of the dispute between the parties, I find that the entire proceedings in

C.C.No.206/2014 on the files of the Chief Judicial magistrate Court, Thiruvananthapuram is to be quashed. Hence, the Crl.M.C. is allowed and the

entire proceedings as against the petitioners shall stand quashed under Section 482 of Cr.P.C. and the petitioners are discharged and set at liberty.