Anand Haridas vs State Of Kerala
2024 Latest Caselaw 18587 Ker

Kerala High Court

Anand Haridas vs State Of Kerala on 27 June, 2024

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
 THURSDAY, THE 27TH DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                  CRL.MC NO. 1546 OF 2024
 CRIME NO.1005/2022 OF Chittur Police Station, Palakkad
    AGAINST THE ORDER/JUDGMENT IN CC NO.56 OF 2023 OF
        JUDICIAL MAGISTRATE OF FIRST CLASS ,CHITTUR
PETITIONER/ACCUSED:

           ANAND HARIDAS
           AGED 37 YEARS
           AASHADAM HOUSE, KOPAPPURAM, CHERUKUNNU,
           KRISHNAPURAM, KANNUR, KANNUR CITY-, PIN -
           670001
           BY ADV DIVYA B.NAIR


RESPONDENTS/STATE AND DEFACTO COMPLAINANT:

    1      STATE OF KERALA
           AGED 37 YEARS
           REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
           KERALA, PIN - 682031
    2      LAKSHMI.P.DAS,
           D/O.KANNADASAN, SREELAKSHMI, MAIN ROAD, CHITTUR
           PALAKKAD -, PIN - 678101

OTHER PRESENT:

           SR PP RENJIT GEORGE


    THIS    CRIMINAL   MISC.     CASE   HAVING   COME   UP   FOR
ADMISSION ON 27.06.2024, THE COURT ON THE SAME DAY PASSED
THE FOLLOWING:
 CRL.MC NO.1546 OF 2024
                                 2

                            ORDER

Dated this the 27th day of June, 2024

This Criminal Miscellaneous Case has been filed under

Section 482 of the Code of Criminal Procedure, 1973, to quash

the further proceedings in Annexure A1 Final Report in C.C.No.

56 of 2023 on the files of the Judicial First Class Magistrate

Court, Chittur, arose out of Crime No. 1005 of 2022 of Chittur

Police Station, Palakkad. The petitioner is the sole accused in

this case.

2. Heard the learned counsel for the petitioner, the

learned counsel appearing for the de facto complainant and

the learned Public Prosecutor.

3. In this matter, offence punishable under Section

498A of the Indian Penal Code, are alleged to have been

committed by the accused.

4. It is submitted that the matter has been amicably

settled and the de facto complainant filed affidavit in this

regard in a case involving matrimonial dispute.

5. The learned Public Prosecutor also submitted that CRL.MC NO.1546 OF 2024

the matter has been settled between the parties and

statement of the de facto complainant to that effect has been

recorded.

6. Since the dispute has been settled 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 and all further

proceedings in Annexure A1 Final Report in C.C.No. 56 of 2023

on the files of the Judicial First Class Magistrate Court, Chittur,

arose out of Crime No. 1005 of 2022 of Chittur Police Station,

Palakkad, stand quashed.

Sd/-

A. BADHARUDEEN JUDGE

Mms CRL.MC NO.1546 OF 2024

PETITIONER'S ANNEXURES Annexure A1 TRUE COPY OF THE FINAL REPORT IN CRIME NO.1005/2022 OF CHITTUR POLICE STATION, PALAKKAD Annexure A2 TRUE COPY OF THE AFFIDAVIT SWORN BY THE 2 ND RESPONDENT DATED 15-1-2024