AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 357 wordsBechu Kurian Thomas, J.
Petitioners have invoked the jurisdiction under Section 482 Cr.P.C to quash all proceedings against them.
Petitioners are accused Nos. 1 to 5 in C.C. No.78/2020 on the files of the Judicial First Class Magistrate Court-I, Alathur, registered for the offences under Sections 143, 147, 148, 341, 323, 324, 506(ii) and 294(b) r/w Section 149 of the Indian Penal Code, 1860. Second respondent is the defacto complainant.
According to the prosecution, on 16.11.2019, the accused formed themselves into an unlawful assembly and wrongfully restrained the defacto complainant and assaulted him and thereby committed the offences alleged.
Heard the learned counsel for the petitioners and the learned counsel for the respondent, apart from the learned Public Prosecutor.
The learned counsel for the petitioners submitted that the matter has been settled and hence the proceedings against the petitioners ought to be quashed. It was also submitted that, considering the nature of offences alleged, no purpose would be served by continuing the proceedings.
In Gian Singh v. State of Punjab and Another [(2012) 10 SCC 303], the Apex Court has held that in appropriate cases, the High Court can take note of the amicable resolution of disputes between the victim and the wrongdoer to put an end to the criminal proceedings. This view was reiterated in Narinder Singh and Others v. State of Punjab and Another [(2014) 6 SCC 466] and Yogendra Yadav and Others v. State of Jharkhand and Another [(2014) 9 SCC 653].
I have perused Annexure-2 affidavit filed by the second respondent. The learned Public Prosecutor has submitted that upon verification, it is understood that the affidavit is genuine, and the defacto complainant stands by the contents thereof. I am satisfied that the matter has been settled and no public interest is involved in this case. There is no impediment for granting the prayer for quashing. The continuance of the proceedings will only be an exercise in futility.
Accordingly, all proceedings against the petitioners in C.C. No.78/2020 on the files of the Judicial First Class Magistrate Court-I, Alathur, are quashed.
This Crl.M.C is allowed as above.