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Judgment
13 paragraphs · 230 wordsAshok Menon, J
The petitioners are accused Nos. 6 and 8 in Crime No.2345/2017 of Aluva East Police Station presently pending as S.C. No.279/2019 on the files
of the District & Sessions Court, Paravoor for having allegedly committed the offences punishable under Sections 143, 148, 341, 323, 324,326, 307
read with Section 149 of the IPC.
The injured and the defacto complainant are respondents 2 to 5. The petitioners stated that the matter has been amicably settled with the party
respondents and that they have no objection in quashing the proceedings against the petitioners.
The learned Public Prosecutor has also received instructions regarding the genuineness of the settlement. The petitioners have no criminal
antecedents. Even though, offences under Section 307 and 326 are incorporated, the a fracture is to his left arm of one of the witnesses and there is
no head injury or other grievous injuries. In view of the fact that the injured have no objection against the petitioners, no purpose will be served by
proceeding with the trial against the petitioners.
In the result, the Crl.M.C is allowed. The entire proceedings as against the petitioners in Crime No.2345/2017 of Aluva East Police Station presently
pending as S.C.No.729/2019 on the files of the District & Sessions Court, Paravoor stands quashed under Section 482 of the CRPC and the accused
are discharged and set at liberty.