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Judgment
14 paragraphs · 237 wordsAshok Menon, J
The petitioners are accused in Crime No.1751/2011 of Paravur Police Station for having allegedly committed the offences punishable under
Sections 341, 323, 324, 294(b) read with Section 34 of the IPC.
The Final report has already been filed and taken on file of the Judicial First Class Magistrate Court, South Paravur, Kollam as C.C. No.413/2012.
The petitioners states that the matter has been amicably settled with the defacto complainant who is the third respondent herein. Therefore, the
proceedings against them may be quashed under Section 482 CRPC. It is prayed that entire proceedings may be quashed. The defacto complainant
who is the third respondent herein has appeared through counsel and filed affidavit at Annexure-3 stating that he has no grievance against the
petitioners and that he has no objection in quashing the proceedings against the petitioners.
The learned Public Prosecutor has also received instructions regarding the genuineness of the settlement. The main offences alleged are
compoundable. The petitioners have no criminal antecedents. There is no public interest involved. In such circumstances, I find that proceedings are
liable to be quashed.
In the result, the Crl.M.C is allowed. The entire proceedings as against the petitioners in Crime No.1751/2011 of the Paravur Police Station presently
pending as C.C.No.413/2012 of Judicial First Class Magistrate Court, South Paravur stands quashed under Section 482 of the CRPC and the accused
are discharged and set at liberty.,