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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 all further proceedings pursuant to Annexure A2 FIR in Crime No.980/2021 of Nedumbassery Airport Police Station, Ernakulam. Petitioner herein is the accused in the above case.
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 354, 294(b), 506, 420, 406 and 34 of the Indian Penal Code.
An affidavit sworn by the defacto complainant has been placed stating that the matter has been settled in between them and she has no grievance in the matter of quashing the proceedings.
The learned Public Prosecutor also submitted that the matter has been settled between the parties and statement of the defacto complainant to that effect has been recorded.
Since the matter has been amicably settled between the parties, there is no reason to disallow the prayer for quashment, so as to retain them in hazards of litigation. Therefore, in the interest of justice, I am inclined to allow this petition.
In the result, this petition stands allowed. Annexure A2 FIR in Crime No.980/2021 of Nedumbassery Airport Police Station, Ernakulam, and the proceedings thereof as against the petitioner/accused stand quashed.