BINI BALAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, to quash all further proceedings pursuant to Annexure.3 Final Report in Crime No.616/2023 of Kuzhalmannam Police Station, Palakkad, now pending as C.C. No.34/2024 on the files of the Judicial First Class Magistrate Court-I, Palakkad, where the prosecution alleges commission of offences punishable under Ss. 498(A), 403, 406 read with 34 of IPC. The petitioner herein is the defacto complainant in the above case.

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

(3.) It is submitted by the petitioner that the matter has been amicably settled and she has no intention to proceed further in this matter.