RAMESH CHULIKKA ESTATE MEPPADI WAYANAD Vs. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR HIGH COURT OF KERALA ERNAKULAM REPRESENTING STATION HOUSE OFFICER

JUDGEMENT

(1.) THE Crl.M.C. is filed for quashing Annexure - I F.I.R. filed against the petitioners in Crime No.172/2011 of Meppadi Police Station. This is a case involving allegation of the offences punishable under Sections 3 and 4 of the Prize Chits and Money Circulation Scheme (Banning) Act and S.420 r/w S.34 of the Indian Penal Code.

(2.) THE de facto complainant has filed an affidavit as Annexure - 2 stating that the matter has been settled between the parties and there is no surviving dispute. Though the offences are not compoundable, in view of the judgments of the Supreme Court in Joshi v. State of Haryana [2003 (2) KLT 1062 (SC)], Madan Mohan Abbot v. State of Punjab [2008 (3) KLT 19], Nikhil Merchant v. C.B.I. [2008 (3) K.L.T. 769] and Manoj Sharma v. State [2008 (4) K.L.T.417] the dispute being of a personal nature, there is no reason to proceed with the F.I.R. filed in the case.