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Judgment
13 paragraphs · 244 wordsAshok Menon, J
The petitioners are accused 1 to 6 in Crime No.346/2019 of Kalady Police Station for having allegedly committed the offences punishable under
Sections 323, 324, 308, 294(b) and 506 read with Section 34 of the I.P.C.
Respondents 1 to 5 are the injured persons. The petitioners state that the matter has been amicably settled with the de facto complainant/injured,
and therefore, the entire proceedings as against them may be ordered to be quashed. Respondents 1 to 5 have appeared through a Counsel and filed
affidavits to the effect that the matter has been settled and that they have no objection in quashing the proceedings against the petitioners. The final
report has already been filed and the matter is presently pending before the Additional District and Sessions-V, Ernakulam as S.C.No.948/2019.
The learned Public Prosecutor has also been instructed regarding the genuineness of the settlement. The injuries sustained by the de facto
complainant/injured are not life-threatening.
Considering the entire facts and circumstances of the case, I find that there is no public interest involved and since the matter is settled, the
Crl.M.C. is to be allowed. Hence, the Crl.M.C. is allowed and the entire proceedings as against the petitioners in Crime No.346/2019 of Kalady Police
Station, presently pending as S.C.No.948/2019 pending on the files of the Additional District and Sessions Court-IV, Ernakulam, shall stand quashed
under Section 482 of Cr.P.C. and the petitioners are discharged and set at liberty.