SALMANUL FARIS Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 11th day of March 2020 Petitioners are accused in CC No.1670/2016 on the files of the Judicial First Class Magistrate "?s Court, Parappanangadi for having allegedly committed offences punishable under Sections 143, 147, 148, 341, 323 and 324 read with Section 149 IPC.

(2.) The defacto complainant and the injured are respondents 3 to 6 herein. They have appeared through counsel and filed Annexures-A2 to A5 affidavits to the effect that the matter has been amicably settled with the petitioners and that they do not have any grievance against them. The petitioners and the party respondents are all students of Calicut University Engineering College at Thenhipalam and have sorted out their differences. A report to that effect has also been obtained from the investigating officer through the learned Senior Public Prosecutor. The petitioners do not have any criminal antecedents. There is no public interest involved.

(3.) In the result, the Criminal M.C. is allowed and the entire proceedings as against the petitioners herein in CC No.1670/2016 on the files of the Judicial First Class Magistrate "?s Court, Parappanangadi shall stand quashed under Section 482 Cr.PC and the petitioners/accused are discharged.