DAMODHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C has been preferred to quash Annexure A FIR in Crime No.1185/2020 of Balussery Police Station, Kozhikode.

(2.) The petitioner is the accused. The offences alleged against him are under Sections 452, 341 and 324 of IPC and Sections 3(1)(s), 3(2)(va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989(Amendment 2015).

(3.) The de-facto complainant enters appearance through a counsel. An affidavit sworn in by the de-facto complainant is also produced. It would show that the entire dispute has been amicably settled between the parties and the de-facto complainant has decided not to proceed with the crime any further.