BIJU LUKOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of Cr.PC and the prayer herein is to quash Annexure-A1 FIR in Crime No.120/2023, of Elamakkara Police Station.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) It is submitted by the learned counsel for the petitioner that, the petitioner is the defacto complainant in this crime and the accused is the mother-in-law of the petitioner/defacto complainant. According to the learned counsel for the petitioner, in this case, crime alleging offence under Sec. 406 of IPC, was registered at the instance of the petitioner. Now, the matter has been settled and the defacto complainant has no grievance. Therefore, Annexure-A1 is liable to be set aside to effectuate harmonious life in between the accused and the defacto complainant.