XXX Vs. XXX

JUDGEMENT

(1.) This petition is filed under Sec. 482 of Criminal Procedure Code. The sole accused in Crime No.108/2019 of Kodakara Police Station, seeks quashment of the criminal proceedings initiated against him. According to him, he is the accused in S.C.No.717 of 2019 pending before the 1 st Additional Sessions Court, Thrissur, alleging offence punishable under Ss. 450, 370,363, 376(2)(n) of the Indian Penal Code and Ss. 4 r/w 3(a) and 6 r/w 5(1) of the POSCO Act. The crime was registered on 20/2/2019 initially under Sec. 57 of the Kerala Police Act. Later, after the investigation the above Sec. of law were incorporated and the petitioner was arrayed as the accused.

(2.) At the time of the incident, the victim girl was only 17 years old, now it is stated that on 16/11/2020, the petitioner has married the girl. In this context, now it is stated that the matter has been settled between the parties and the petitioner and the 2nd respondent are living as husband and wife. Therefore, the proceedings are sought to be quashed.

(3.) The defacto complainant who is the father of the quantum major and also the prosecutrix have filed affidavits stating that they have no objection in quashing the proceedings.