SHAJAHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Section 482 Cr.P.C for quashing the proceedings against the petitioner in the case C.C.No. 484/2012 on the file of the Court of the Judicial First Class Magistrate, Sasthamkotta.

(2.) The petitioner is the sole accused in the aforesaid case.

(3.) It is submitted that the entire matter has been settled between the parties. Therefore, it is prayed that the proceedings against the petitioner in the case may be quashed.