DROUPATHI SUDHA Vs. ANILKUMAR

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, to quash all further proceedings pursuant to Annexure-1 First Information Report in Crime No.587/2024 of Kayamkulam Police Station, Alappuzha, where the prosecution alleges commission of offences punishable under Ss. 323, 325 and 506 of the Indian Penal Code. 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.