JITHU.J Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner in Criminal M.C.No.2246 of 2020 is the 2nd accused in Crime No.864/2017 registered at the Kanjiramkulam Police Station for offences punishable under Sections 143 , 147 , 148 , 149 , 323 , 324 and 506(ii) of IPC, now pending as C.CNo.58/2020 on the files of the Judicial First Class Magistrate Court-III, Neyyattinkara. The other accused in the crime were acquitted as per the judgment in C.C.No.1791/2018 of the same court. The petitioners in Criminal M.C.No.2247/2020 are the accused in Crime No.867/2017, registered at the Kanjiramkulam Police Station for offences punishable under Sections 143 , 147 , 148 , 149 , 323 , 324 of IPC, now pending as C.CNo.1930/2018 on the files of the Judicial First Class Magistrate-III, Neyyattinkara.

(2.) Both the aforementioned crimes were registered on the basis of an incident that had occurred on 28.07.2017. The dispute, which had led to occurrence of the incident and registration of the crimes is said to have been settled amicably. Affidavits have been filed by the party respondents in both the cases, being the de facto complainants and the injuured in Crime Nos. 864 and 867 of 2017, stating that the reason for the incident, which led to registration of the crime, has been resolved amicably and they have no subsisting grievance in the matter.

(3.) Heard the learned Public Prosecutor also, who, on instructions, submits that the petitioners have no criminal antecedents.