K.L.JOY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in C.C.No.1090/2019 before the Judicial First Class Magistrate Court, Chalakudy. Above case is charge sheeted by the Vellikulangara Police Station, Thrissur District, against the petitioners alleging offences punishable under Sections 143, 147, 341, 506(1) read with 149 of Indian Penal Code.

(2.) When this case came up for consideration, the learned counsel for the petitioners submitted that the dispute between the petitioners and the 3rd respondent is settled out of Court.

(3.) A counsel appeared for the 3rd respondent, and the counsel also submitted that the matter is settled. The affidavit of the victim in this case is filed as Annexure-A3.