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Judgment
12 paragraphs · 200 wordsAshok Menon, J
The petitioners are accused Nos. 1 to 11 in Crime No. 488 of 2019 of Pazhayangadi Police Station, Kannur, for having allegedly committed
offences punishable under Sections 143, 147, 148, 341, 324 read with Section 149 of the IPC. The injured-defacto complainant are respondent Nos. 2
to 7.
The crime was registered as a consequence of a conflict between two groups of students. The matter has been settled now and the defacto
complainant-injured have also appeared through counsel and also filed affidavits at Annexures-A3 to A7, stating that they have no grievance against
the petitioners and they have no objection regarding quashing of the proceedings against the petitioners. The main offences are compoundable also.
The learned Public Prosecutor has also received instructions regarding the genuineness of the settlement. There is no public interest involved. The
petitioners are all students without any antecedents.
Hence, the Crl.M.C is allowed and the entire proceedings as against the petitioners in Crime No. 488 of 2019 of Pazhayangadi Police Station,
presently pending as C.C.No.1835/2020 on the files of the Judicial First Class Magistrate Court, Payyanur, stands quashed under Section 482 Cr.P.C
and the accused are discharged and set at liberty.