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Judgment
13 paragraphs · 225 wordsBechu Kurian Thomas, J
Petitioners are the accused in Crime No.2036/2020 of Pothencode Police Station, Trivandrum. They are alleged to have committed offences under
Sections 143, 146, 147, 149, 452, 323, 324, 427 of the IPC.
The defacto complainant is arrayed as the r3d respondent while the 4th respondent is injured witness. It is submitted by the
learned counsel for the petitioners that the entire matter has been settled and affidavits to that effect have also been produced. Annexures A2 to A6
reflects the intention of the defacto complainant and that of the injured to settle the matter. Adv. Sri. A.Chandrababu who appears for respondents 3
to 4 affirm the affidavits that have been filed. The learned Public Prosecutor also on instructions submit that the matter has been settled and there are
no reasons to doubt the veracity of the affidavits filed.
On a perusal of the nature of the allegation in the F.I.R and the surrounding circumstances, I am of the view that there is no public interest involved
in the matter and the offences alleged are not heinous in nature. In the circumstances it is futile to continue the proceedings in the light of the
settlement arrived at between the parties.
Accordingly, the Crl.M.C is allowed and all proceedings in Crime No.2036/2020 of Pothencode Police Station, Thiruvananthapuram shall stand
quashed.