SHINAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code') with a prayer to invoke the extraordinary inherent powers and to quash the pending criminal proceedings.

(2.) On the basis of an FIR lodged by the 2 nd respondent, Crime No.521 of 2015 of the Thoppumpady Police Station was registered and investigation was taken up for offences punishable under Sections 323 and 324 of the IPC, and on its completion, final report has been laid before the Judicial Magistrate of First Class-II, Kochi, where the same is pending as C.C.No.1669 of 2015.

(3.) The learned counsel appearing for the petitioner submitted that at the instance of well wishers and family members, the parties have decided to put an end to their discord and have decided to live in peace. It is urged that the dispute is purely private in nature. The learned counsel for the 2nd respondent, invited the attention of this Court to Annexure-A2 affidavit filed by her and asserts that the disputes inter se have been settled and the continuance of criminal proceedings will only result in gross inconvenience and hardship. It is submitted that the 2nd respondent has no objection in allowing the prayer sought for.