ABHILASH T T Vs. KESAVAN

JUDGEMENT

(1.) Petitioners are the accused respondents 1 and 2 the de facto complainant and the injured in Crime 563/2010 of Koipuram police station registered for the offences under sections 341, 294(b) and 326 read with section 34 of Indian Penal Code on Annexure A1 F.I.R based on the First Information Statement furnished by the second respondent. 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 and 2 appeared through a counsel and filed separate affidavits stating that petitioners are close relatives of respondents 1 and 2 and they have settled all the disputes amicably and consequent to the settlement, they have no subsisting grievance against the petitioners. They also sought to quash the F.I.R and further proceedings.

(3.) Learned counsel appearing for petitioners respondents 1 and 2 and learned Public Prosecutor were heard.