RIJITH KRISHNAN Vs. KRISHNANUNNI M A

JUDGEMENT

(1.) Petitioners are the accused and respondents 1 to 3, the de facto complainant and the injured in S.C.658/2009 on the file of Principal Assistant Sessions Court, Kozhikode. Prosecution case is that on 27.3.2008 at about 6.30 p.m. petitioners formed themselves into an unlawful assembly with the common object of causing grievous hurt to the first respondent and in furtherance of the common object armed with deadly weapons committed rioting and attacked respondents 1 and 2 and caused injury and also caused damage to Maruti car KL 11 E.678 belonging to the third respondent and thereby committed offences under sections 143, 147, 148, 324 and 308 read with section 149 of Indian Penal Code. This petition is filed under section 482 of Code of Criminal Procedure to quash the proceedings contending that entire disputes were settled amicably and consequent to the settlement, it is not in the interest of justice to continue the prosecution.

(2.) Respondents 1 to 3 appeared through a counsel and filed a joint petition with the petitioners stating that they have settled all the disputes and respondents 1 to 3 have no subsisting grievance against the petitioners and in such circumstances, the case is to be quashed.

(3.) Learned counsel appearing for petitioners, respondents 1 to 3 and learned Public Prosecutor were heard.