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Judgment
12 paragraphs · 231 wordsAshok Menon, J
The petitioners are accused in Crime No.162 of 2021 of Narakal Police Station, Ernakulam, for having allegedly committed offences punishable
under Sections 143, 147, 148, 324, 326, 341, 323, 506 read with Section 149 of the IPC. The defacto complainant and injured are respondent Nos. 2 to
4.
The petitioners state that the dispute between the petitioners and the defacto complainant and injured has been settled amicably and that the entire
proceedings as against them may therefore be quashed. The defacto complainant and injured, who are respondent Nos. 2 to 4 have appeared through
counsel and filed affidavits to the effect that the matter has been amicably settled and that they do not have any grievance against the petitioners and
have no objection in quashing the proceeding against them. The learned Public Prosecutor has also received instructions regarding the genuineness of
the settlement. There is no public interest involved. The injury sustained is grievous. But, the petitioners have no criminal antecedents and they are all
young men, hardly out of their teenage. Under the circumstances, I find that the petitioners are entitled to get the proceedings quashed.
Hence, the Crl.M.C is allowed and the entire proceedings as against the petitioners in Crime No. 162 of 2021 of Narakal Police Station, Ernakulam,
stands quashed under Section 482 Cr.P.C and the accused are discharged and set at liberty..