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Judgment
13 paragraphs · 236 wordsAshok Menon, J
The petitioners are accused Nos.1 to 6 in Crime No.324/2012 of Kundara Police Station for having allegedly committed the offences punishable
under Sections 143,147, 148, 341, 323, 324,506 read with Section 149 of the IPC.
The Final report has been filed and the matter is presently pending on the files of the Judicial First Class Magistrate Court-I, Kollam as C.C.
No.1028/2020. The defacto complainant and the injured is the second respondent herein. The petitioners stated that the matter has been amicably
settled with the second respondent. The second respondent has appeared through counsel and filed an affidavit to the effect that the matter has been
amicably settled and he has no objection in quashing the proceedings as against the petitioners.
The learned Public Prosecutor has also received instructions regarding the genuineness of the settlement. The petitioners have no criminal
antecedents. In view of the fact that the injured have no objection against the petitioners, no purpose will be served by proceeding with the trial against
the petitioners. There is no public interest involved. The main offences are compoundable.
In the result, the Crl.M.C is allowed. The entire proceedings as against the petitioners in Crime No.324/2012 of Kundara Police Station presently
pendingas C.C.No.1028/2020 on the files of the Judicial First Class Magistrate Court-I, Kollam stands quashed under Section 482 of the CRPC and
the accused are discharged and set at liberty.