JUSTIN CHACKO Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused in Crime No.671 of 2022 of Chittar Police Station, Pathanamthitta, and pending in C.C No.282/2023 on the files of the Judicial First Class Magistrate Court, Ranni, for offences punishable under Ss. 498-A, 294(b), 323, 506 r/w 34 of IPC.

(2.) Pending trial of the offences, the petitioners as well as the de facto complainant have entered into a settlement out of court and settled the disputes. The de facto complainant accordingly has sworn to an affidavit stating that the matter has been amicably settled and that she has no objection in this Court quashing the proceedings against the petitioners.

(3.) When the matter came up for consideration before this Court, the learned Public Prosecutor was required to obtain instructions on the veracity of the affidavit filed by the de facto complainant. Today, when the matter is taken up for consideration, the learned Public Prosecutor reported that the affidavit sworn to by the de facto complainant is genuine and that the issues have been settled between the parties.