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Judgment
4 paragraphs · 232 wordsPetitioner is the 1st accused in C.C.No.1200 of 2017 of the Judicial First Class Magistrate's Court-II, Hosdurg, which has arisen from Crime No.504/2011 of the Bekal Police Station, for the offences punishable under Sections 143, 147, 148, 341, 427 and 506(ii) read with Section 149 of the Indian Penal Code.
It seems that the matter has been amicably settled between the parties.
On going through the facts and circumstances of the case, it seems that the matter can be permitted to be settled. No criminal antecedents have been reported against the petitioner. Respondent No.2 has filed affidavit as Annexure-A5, affirming that the matter has been amicably settled between him and the petitioner and he has no complaints against the petitioner. Considering the fact that the matter has already been settled amicably between the parties, this Court is satisfied that no purpose would be served in proceeding with the trial of the case. Matters being so, all further proceedings in C.C.No.1200 of 2017 of the Judicial First Class Magistrate's Court-II, Hosdurg, which has arisen from Crime No.504/2011 of the Bekal Police Station, against the petitioner, are liable to be quashed.
In the result, this Crl.M.C. is allowed and all further proceedings in C.C.No.1200 of 2017 of the Judicial First Class Magistrate's Court-II, Hosdurg, which has arisen from Crime No.504/2011 of the Bekal Police Station, against the petitioner, are hereby quashed.