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Judgment
17 paragraphs · 291 wordsMohammed Nias C.P., J
The petitioners are accused in Crime No.1678/2021 of Kanjirapally Police Station, Kottayam District and the offences alleged against the
petitioners are under Sections 143, 144, 147, 148, 149, 294(b), 341, 323 and 324 of the Indian Penal Code.
The allegation is that on 10.11.2020 at about 11.30 a.m. the petitioners formed into an unlawful assembly and intended to manhandle the de-facto
complainant and other using an iron rod and thereby committed the aforesaid offences.
Heard the learned counsel for the petitioners, the learned Public Prosecutor as well as the learned counsel for respondents 2 to 9.
It is submitted by respective counsel that the petitioners and respondents 2 to 9 have arrived at an amicable settlement and Annexures A2 to A9 are
the affidavits filed. The affidavits, inter alia, state that all the disputes are settled and that the pendency of criminal proceeding would cause hardship to
all the parties.
From the submission across the Bar and perusing the criminal M.C. and the affidavits referred above, I am satisfied that there has been an
amicable settlement and that there is no vitiating circumstances in the respondents filing the affidavits. No purpose will be served by continuing the
proceedings in the above circumstances.
In view of the judgment of the Hon'ble Supreme Court in Gian Singh v. State of Punjab and another [2012 (10) SCC 303] and considering the
facts and circumstances of the case and in exercise of power of this Court under Section 482 of the Code of Criminal Procedure, I hereby quash
Annexure A1 FIR and all further proceedings in Crime No.1678 of 2021 of Kanjirapally Police Station, Kottayam District against these
petitioners.
The Crl.MC is allowed as above.