RAJEESHKUMAR K R Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are accused 1, 3 and 4 in Crime No.144 of 2010 of Pulikeezhu police station for offences punishable under Sections 323 and 326 read with Section 34 of the Indian Penal Code. It is alleged that petitioners along with second accused attacked respondent No.2 on the relevant day. Petitioners, accused No.2 and respondent No.2 were students of the Devaswom Board Pampa College, Parumala. Petitioners request to quash proceeding against them on the strength of a compromise reached by them with respondent No.2. I have heard learned counsel for respondent No.2 and the learned Public Prosecutor who after getting instructions have confirmed the fact of settlement. Learned Public Prosecutor submitted that the Parent-Teacher Association and the college authorities intervened in the matter to bring about settlement between the parties.

(2.) It is pointed out by learned counsel for petitioners that the matter is settled between the parties, all of them have completed their course of study in the Devaswom Board College and are waiting for or got admitted in other courses, the settlement reached may be taken into account and further proceeding may be quashed so that future of petitioners is not affected. Having regard to the situation in which petitioners are placed, intervention of the PTA and the college authorities in the matter and since respondent No.2 has settled the dispute with the petitioners I am inclined to give my assent to the agreement and quash proceeding against petitioners. Resultantly, this Criminal Miscellaneous Case is allowed. Proceedings against petitioners (accused No.1, 3 and 4) in Crime No.144 of 2010 of Pulikeezhu Police Station are quashed.