SREEKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are the accused in C.C. No. 328/2007 on the file of Judicial First Class Magistrate's Court-I, Neyyattinkara, taken cognizance for the offences under Sections 143, 147, 447, 427 and 506 (i) read with Section 149 of Indian Penal Code on Annexure-A final report submitted by Sub Inspector of Police, Neyyattinkara Police Station. This petition is filed under Section 482 of Code of Criminal Procedure contenting that entire disputes with Respondents 2 and 3, the injured de facto complainant and the person who was intimidated, were settled amicably and in view of the settlement, it is not in the interest of justice to continue the prosecution.

(2.) Respondents 2 and 3 appeared through a counsel and filed separate affidavits stating that they have settled all the disputes amicably with the Petitioners and in view of the settlement, they have no objection for quashing the proceedings to maintain the cordial relationship between them.

(3.) Learned Counsel appearing for the Petitioners, Respondents 2 and 3 and learned Public Prosecutor were heard.