SARUN C. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in Crl.M.C.No.2529 of 2021 are the accused in crime No.206 of 2021 of Chandera Police Station, Kasaragod District, alleging commission of offences punishable under sections 341 and 323 r/w Section 34 of the Indian Penal Code (IPC).

(2.) The crime came to be registered on the basis of a complaint filed by the 2nd respondent/defacto complainant. The allegation against the petitioners is that on account of previous enmity, the petitioners wrongfully restrained the defacto complainant and his friend, the 3rd respondent and beat them up and thereby committed the alleged offences.

(3.) It is submitted, with reference to Annexures II and III affidavits, that the entire disputes between the petitioners and respondents 2 and 3 are settled amicably.