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Judgment
A. Badharudeen, J
This Criminal Miscellaneous Case has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, to quash the FIR in Crime No.638/2023 of Thrikunnapuzha Police Station, Alappuzha.
Heard the learned counsel for the petitioner, the learned counsel appearing for the defacto complainant and the learned Public Prosecutor.
In this matter, prosecution alleges commission of offences punishable under Sections 294(b), 323, 324 and 326 of the IPC.
It is submitted that the matter has been amicably settled and the defacto complainant filed affidavit in this regard. The accused is the husband of the defacto complainant and now they have been living in harmony.
The learned Public Prosecutor conceded the settlement and recording of statement, in this regard.
Since the matter has been amicably settled between the husband and wife and they have been living in harmony, there is no reason to disallow the prayer for quashment. Therefore, in the interest of justice, I am inclined to allow this petition.
In the result, this Criminal Miscellaneous Case stands allowed and the FIR in Crime No.638/2023 of Thrikunnapuzha Police Station, Alappuzha, stands quashed.