PHILIP BENJAMIN Vs. SHERIN THOMAS

JUDGEMENT

(1.) Petitioner, the de facto complainant in Crime No.868/2010 of Town East Police Station, Trichur filed this petition under Section 482 of Code of Criminal Procedure to quash the FIR contending that entire disputes were settled amicably and consequent to the settlement, the case is to be quashed.

(2.) Respondents 1 and 2 appeared through a counsel and submitted that entire disputes were settled and consequent to the settlement, case is to be quashed.

(3.) Learned counsel appearing for the petitioner, respondents 1 and 2 and learned public Prosecutor were heard.