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Judgment
13 paragraphs · 255 wordsPetitioners are accused in C.C.No.638 of 2014 of the Judicial First Class Magistrate Court-1, Varkala, which has arisen from Crime No.14 of
2014 of the Kadaykavoor Police Station, Kollam, registered for the offences punishable under Sections 143, 147, 148, 149, 452 and 324 IPC.
It seems that the matter has been amicably settled between the parties.
On going through the facts and circumstances of the case, it seems that the matter can be permitted to be settled. It has been reported that no
criminal antecedents have been reported against the petitioners. The defacto complainant and the other affected person have filed Annexures-A3
and A4 affidavits affirming that the matter has been amicably settled between them and the petitioners and they have no complaints against the
petitioners. Considering the fact that the matter has already been settled amicably between the parties, this Court is satisfied that no purpose would
be served in proceeding with the trial of the case. Matters being so, Annexure-A2 Final Report and all further proceedings in C.C.No.638 of 2014
of the Judicial First Class Magistrate Court-1, Varkala, which has arisen from Crime No.14 of 2014 of the Kadaykavoor Police Station, Kollam,
as against the petitioners, are liable to be quashed.
In the result, this Crl.M.C. is allowed and Annexure-A2 Final Report and all further proceedings in C.C.No.638 of 2014 of the Judicial First
Class Magistrate Court-1, Varkala, which has arisen from Crime No.14 of 2014 of the Kadaykavoor Police Station, Kollam, as against the
petitioners, are hereby quashed.