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Judgment
15 paragraphs · 279 wordsPetitioners are accused in S.C.No.668 of 2014 of the I Assistant Sessions Court, Thrissur, which has arisen from Crime No.76 of 2013 of the
Erumapetty Police Station, Thrissur District, registered for the offences punishable under Sections 143, 147, 148, 341, 323 and 308 IPC read
with Section 149 IPC.
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. It has been reported that no
criminal antecedents have been reported against the petitioners. This Court is satisfied that there are no ingredients to invite an offence under
Section 308 IPC in the matter. The defacto complainant has filed Annexure-A3 affidavit affirming that the matter has been amicably settled
between him and the petitioners and he has no complaints against the petitioners. 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,
Annexure-A1 First Information Report and Annexure-A2 Final Report and all further proceedings in S.C.No.668 of 2014 of the I Assistant
Sessions Court, Thrissur, which has arisen from Crime No.76 of 2013 of the Erumapetty Police Station, as against the petitioners, are liable to be
quashed.
In the result, this Crl.M.C. is allowed and Annexure-A1 First Information Report and Annexure-A2 Final Report and all further proceedings in
S.C.No.668 of 2014 of the I Assistant Sessions Court, Thrissur, which has arisen from Crime No.76 of 2013 of the Erumapetty Police Station, as
against the petitioners, are hereby quashed.