MUHAMMED DHAKKIR & ORS. vs VIPIN.M & ORS.

Petitioners are the accused in C.C.No.1338 of 2014 of the Judicial First Class Magistrate Court, Payyannur, which has arisen from Crime

No.1215 of 2014 of the Payyannur Police Station, registered for the offences punishable under Sections 143, 147, 148, 341, 324 r/w 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. The defacto complainant and the other affected person have filed Annexures-II

and III affidavits affirming that the matter has been amicably settled between them and the petitioners and they have 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-I First Information Report and all further proceedings in

C.C.No.1338 of 2014 of the Judicial First Class Magistrate Court, Payyannur, which has arisen from Crime No.1215 of 2014 of the Payyannur

Police Station, as against the petitioners, are liable to be quashed.

In the result, this Crl.M.C. is allowed and Annexure-I First Information Report and all further proceedings in C.C.No.1338 of 2014 of the

Judicial First Class Magistrate Court, Payyannur, which has arisen from Crime No.1215 of 2014 of the Payyannur Police Station, as against the

petitioners, are hereby quashed.