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Judgment
A. Badharudeen, J
This Criminal Miscellaneous Case has been filed under Section 482 of the Code of Criminal Procedure, 1973, to quash Annexure A1 Final Report and all further proceedings in C.P.No.9/2023 on the files of the Judicial First Class Magistrate Court-IX, Ernakulam, arose out of Crime No.330/2023 of Palarivattom Police Station, Ernakulam. The petitioner herein is the sole accused in the above crime.
Heard the learned counsel for the petitioner, the learned counsel appearing for the de facto complainant and the injured and the learned Public Prosecutor.
In this matter, offences punishable under Section 308 of IPC and Section 185 of the Motor Vehicles Act are alleged to have been committed by the accused.
It is submitted that the matter has been amicably settled and the de facto complainant and the injured filed affidavits in this regard.
The learned Public Prosecutor also submitted that the matter has been settled between the parties and statements of the de facto complainant and the injured to that effect have been recorded.
Since the dispute has been settled in between the parties, there is no reason to disallow the prayer for quashment, so as to facilitate peaceful living of the parties hereinafter. Therefore, in the interest of justice, I am inclined to allow this petition.
In the result, this petition stands allowed. Annexure A1 Final Report and all further proceedings in C.P.No.9/2023 on the files of the Judicial First Class Magistrate Court-IX, Ernakulam, arose out of Crime No.330/2023 of Palarivattom Police Station, Ernakulam, as against the petitioner stand quashed.