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Judgment
14 paragraphs · 240 wordsK.HARIPAL
Petitioners are the accused in Crime No.430/2021 of Anthikkad police station registered on 21.07.2021 alleging offence punishable under Sections
341, 323, 324 and 308 read with Section 34 of the IPC. The alleged incident had happened on 20.07.2021 at 18:15 hours. The crime is still under
investigation. The petitioners contend that the case is settled with the 2nd respondent/injured and therefore further proceedings are sought to be
quashed invoking jurisdiction under Section 482 of the Crl.P.C.
I heard the learned counsel for the petitioners and the learned Senior Public Prosecutor.
Learned Senior Public Prosecutor has taken me through the First Information Statement and the wound certificate. It is shown that the 2nd
respondent had suffered a stab injury near to the left ear and was treated after applying eight stitches on the wound. He was treated as out patient.
The learned Senior Public Prosecutor has also confirmed the settlement reached between the parties.
Annexure A2 affidavit also indicates that the case is settled amicably and the 2nd respondent does not want to prosecute the petitioners. In the
circumstances, since the 2nd respondent has reiterated the settlement reached between the parties and since he does not want to pursue the
proceedings, there is no meaning in continuing the investigation. The injuries sustained are also not that serious.
In the circumstances, entire proceedings in Crime No.430/2021 of Anthikkad police station are quashed.
Crl.M.C is allowed as above.