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Judgment
12 paragraphs · 205 wordsPetitioner is the accused in CC No.32/2011 of the Judicial First Class Magistrate''s Court-I, North Paravur, which has arisen from Crime
No.211/2009 of Vadakkekkara Police Station for the offences punishable under Sections 143, 147, 148, 323, 324 and 327 read with Section
149 IPC.
It seems that the matter has been amicably settled between the petitioner and the de facto complainant, who is the 2nd respondent herein.
Respondents 3 to 9 are the other injured.
Respondents 2 to 9 have filed Annexures-F to M affidavits respectively, affirming that the matter has been amicably settled between them and
the petitioner and presently, they have no complaints against the petitioner. When the matter has been amicably settled between the parties, no
purpose would be served in proceeding with the matter further. Matters being so, all further proceedings against the petitioners in CC No.32/2011
of the Judicial First Class Magistrate''s Court-I, North Paravur, which has arisen from Crime No.211/2009 of Vadakkekkara Police Station, can
be quashed.
In the result, this Crl.M.C. is allowed and all further proceedings against the petitioners in CC No.32/2011 of the Judicial First Class
Magistrate''s Court-I, North Paravur, which has arisen from Crime No.211/2009 of Vadakkekkara Police Station, are quashed.