MUHAMMED SHIBLI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused in C.C.No.878/2017 on the files of the Judicial First Class Magistrate Court, Parappangadi, Malappuram, for having allegedly committed offences punishable under Sections 143, 147, 148, 341, 323, 324, 326 read with Section 149 of the IPC.

(2.) The defacto complainant and injured are respondents 3 to 6 who have appeared through counsel and filed affidavits to the effect that the matter has been amicably settled with the petitioners and that they do not have any grievance against them. A report to that effect has also been obtained from the Investigating Officer. The injury sustained by the injured are not life threatening. The petitioners do not have any criminal antecedents. There is no public interest involved.

(3.) In the result, the Crl.M.C. is allowed and the entire proceedings as against the petitioners in C.C.No. 878/2017 on the files of the Judicial First Class Magistrate Court, Parappangadi, stands quashed under Section 482 Cr.P.C and the accused are discharged.