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Judgment
10 paragraphs · 200 wordsAshok Menon, J
The petitioners are accused Nos. 1 to 4 in Crime No.548 of 2021 of Kunnamkulam Police Station, Thrissur, for having allegedly committed offences
punishable under Sections 341, 323, 324, 294(b) read with Section 34 of the IPC. The defacto complainant and injured are respondent Nos. 2 and 3.
The petitioners state that they have settled the matter with the defacto complainant and the injured and that the entire proceedings as against them
may therefore be quashed under Section 482 Cr.P.C. The defacto complainant and the injured are impleaded as respondent Nos. 2 and 3 and they
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 proceedings. The learned Public Prosecutor has also received instructions regarding the
genuineness of the settlement. There is no public interest involved. The main offences are compoundable.
Hence, the Crl.M.C is allowed and the entire proceedings as against the petitioners in Crime No.548 of 2021 of Kunnamkulam Police Station,
Thrissur, stands quashed under Section 482 Cr.P.C and the accused are discharged and set at liberty.