SASIDHARAN PILLA Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed by the petitioner who is the accused in Crime No.1948/2013 of Central Police Station, Ernakulam to quash the proceedings on the basis of settlement under Section 482 of Code of Criminal Procedure.

(2.) IT is alleged in the petition that the petitioner has been arrayed as sole accused in Crime No.1948/2013 of Central Police Station, Ernakulam which was registered on the basis of the statement given by the de facto complainant - second respondent alleging commission of the offences under Sections 406 and 420 of Indian Penal Code. The matter has been settled between the parties due to the intervention of well wishers. Since it is in the crime stage, neither the police nor the court will drop the proceedings. In view of the settlement, there is no purpose in proceeding with the case. So, the petitioner has no other remedy except to approach this court seeking the following relief: "To quash Annexure I registered against the petitioner and acquit him."

(3.) THE second respondent appeared through Counsel and submitted that the matter has been settled between the parties and he does not want to prosecute the petitioner and he has filed an affidavit stating these facts.