MUHAMMED SAMEER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in Crl.M.C.No.3092 of 2021 are the accused in Crime No.35 of 2014 of Manjeri Police Station, for having allegedly committed offences punishable under Ss. 143, 147, 148, 341, 323 and 324 read with Sec. 149 of the IPC. Subsequently, the final report was filed for offences punishable only under Ss. 341, 324 read with Sec. 34 of the IPC and taken on file of the Judicial First Class Magistrate Court-I, Manjeri as C.C.No.813 of 2016. On the very same day, there was also another crime registered against the defacto complainant as Crime No.36 of 2014 and the accused in that crime is the petitioner in Crl.M.C.No.3097 of 2021, on the same Police Station, for having allegedly committed offences punishable under Ss. 341, 323 and 324 read with Sec. 34 of the IPC.

(2.) The injured in that crime is the 3rd respondent therein and he is the 4th petitioner in Crl.M.C.No.3092 of 2021. Both the matters have been settled amicably between the parties. The defacto complainant-concerned have filed affidavits to the effect that they have no objection in quashing the proceedings. The offences are bailable. The learned Public Prosecutor has also been instructed regarding the genuineness of the settlement. The petitioners do not have any criminal antecedents. There is no public interest involved. Hence, the Crl.M.Cs are both allowed and the entire proceedings as against the petitioners in Crime No.35 of 2014 which is pending as C.C.No. 813 of 2016 and Crime No.36 of 2014 pending presently as L.P.No.67 of 2019 on the files of the Judicial First Class Magistrate Court-I, Manjeri stands quashed under Sec. 482 Cr.P.C and the accused are discharged and set at liberty.