ZACHARIAH DANIEL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused in C.C.No.272/2015 on the files of the Judicial First Class Magistrate Court, Koothattukulam, for having allegedly committed the offences punishable under Sections 120B, 420, 465, 467 and 468 of I.P.C. The 2nd respondent is the defacto complainant. During the pendency of the Crl.M.C., the 2nd petitioner has died and therefore the charges against her abates. All the disputes between the petitioners and the 2nd respondent were mediated and settled. Civil cases were also withdrawn in accordance with mediation agreement, which is at Annexure A16. Affidavit has been filed by the 2nd respondent, through Counsel, to the effect that all the disputes between him and the 1st petitioner has been settled and that he has no existing grievance.

(2.) Crl.M.C.No. 5093 of 2016 Under the above circumstances, the Crl.M.C. is allowed and the entire proceedings as against the 1 st petitioner in C.C.No.272/2015 on the files of the Judicial First Class Magistrate Court, Koothattukulam, stands quashed under Section 482 of Cr.P.C. and he is discharged.