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Judgment
Petitioners are the accused in Crime No.400/2017 of the Mancherry Police Station, for the offences punishable under Sections 143, 147, 148,
447, 323, 324 and 308 read with Section 149 IPC.
It seems that the matter has been amicably settled between the parties.
On going through the matter, this Court is satisfied that there are no ingredients to invite an offence under Section 308 IPC in the matter. Apart
from some abrasions, no other serious injuries are there on the injured. All the cases relating to the matter were settled. The 2nd respondent has
filed affidavit as Annexure-B, affirming that the matter has been amicably settled between him and the petitioners and he has no complaints against
the petitioners.
When the matter has been amicably settled between the parties, no purpose would be served in proceeding with the matter any further. Matters
being so, all further proceedings against the petitioners in Crime No.400/2017 of the Mancherry Police Station, can be quashed.
In the result, this Crl.M.C. is allowed and all further proceedings against the petitioners in Crime No.400/2017 of the Mancherry Police Station,
are hereby quashed.