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Judgment
12 paragraphs · 227 wordsAshok Menon, J
The petitioners are accused in Crime No.1015/2017 of Vatakara Police Station, in which final report has been filed and taken on the files of the
Judicial First Class Magistrate Court, Vatakara as C.C.No.1544/2017, for having allegedly committed the offences punishable under Sections 143, 147,
148, 447 and 435 read with Section 149 of the I.P.C.
The de facto complainant and aggrieved are respondents 2 and 3. They have appeared through a Counsel and filed affidavits to the effect that they
have settled the matter with the petitioners and that they do not have any objection in quashing the proceedings.
The learned Public Prosecutor has also confirmed the settlement and got instructions to that effect. However, the learned Public Prosecutor
submits that some of the petitioners have criminal antecedents. In view of the fact that the dispute was on political lines and all the connected matters
have been settled, I find that the fact that some of the petitioners have antecedents, will not stand in the way of quashing the proceedings. Hence, the
Crl.M.C. is allowed and the entire proceedings as against the petitioners in Crime No.1015/2017 of Vatakara Police Station, now pending on the files
of the Judicial First Class Magistrate Court, Vatakara as C.C.No.1544/2017, stands quashed under Section 482 of Cr.P.C. and the accused are
discharged and set at liberty.