USMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS petition is filed by the Accused 1 to 3 under Section 482 of the Code of Criminal Procedure for quashing all proceedings against the petitioners in C.C.No.1439 of 2007 pending before the JFCM Court- Chavakkad arising from Crime No.253 of 2007 of Pavaratty Police Station. It is alleged that the petitioners were involved in commission of offences punishable under Sections 416, 424, 465, 468, and 474 of I.P.C. Annexure B is the Final Report. The case relates to preparation of a forged instrument in respect of property belonging to the defacto complainant.

(2.) THE de-facto complainant/2nd respondent has filed an affidavit as Annexure C stating that the matter has been settled between the parties and he does not intend to prosecute the case against the petitioners.

(3.) IN the above circumstances, all proceedings against the petitioners/accused in C.C.No.1439 of 2007 pending before the JFCM Court- Chavakkad arising from Crime No.253 of 2007 of Pavaratty Police Station are quashed. Crl.M.C is disposed of as above.