SIDHARTH P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.191 of 2024 of Dharmadam Police Station, Kannur, for offences punishable under Ss. 420, 465, 468 and 471 of the Indian Penal Code, 1860.

(2.) Pending trial of the offences, the petitioner 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 he has no objection in this Court quashing the proceedings against the petitioner.

(3.) When the matter came up for consideration before this Court on 28/3/2025, 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.