PRADEEPAN RAYAROTH VELLUVA Vs. STATE OF KERALA

JUDGEMENT

(1.) SECOND respondent though served, there is no response. Public Prosecutor has taken notice for first respondent.

(2.) PETITIONERS are accused in Crime No.653 of 2008 of Fort Kochi Police Station and C.C.No.148 of 2011 of the court of learned Judicial First Class Magistrate-I, Kochi for offences punishable under Sections 323, 342, 294 (b), 506(i) and Section 384 read with Section 34 of the Indian Penal Code (for short, "the IPC"). PETITIONERS and second respondent were partners of M/s.DPM COCO Peats Industries. It is alleged that there was a meeting of the partners on 07.07.2008. Following that, the second respondent gave statement to the Police alleging that records of the partnership firm were forcibly taken from him and in the course of that, he was inflicted injuries, criminally intimidated and abused using obscene language. The Police registered a case, investigated and submitted final report for offences above stated. PETITIONERS want to quash proceeding against them on the strength of a settlement reached with the second respondent.