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Judgment
11 paragraphs · 206 wordsPetitioners are the accused in Crime No.2111/2017 of the Varkala Police Station, for the offences punishable under Sections 143, 147, 148,
149, 341, 323, 324, 294(b), 506, 367, 427 and 308 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 mother of the 2nd
respondent, who is a minor, and the 3rd respondent have filed separate affidavits as Annexures-4 and 5, affirming that the matter has been
amicably settled between them and the petitioners and they have 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.2111/2017 of the Varkala Police Station, can be quashed.
In the result, this Crl.M.C. is allowed and all further proceedings against the petitioners in Crime No.2111/2017 of the Varkala Police Station,
are hereby quashed.