KK JASEER Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS petition is filed under Section 482 of the Code of Criminal Procedure for quashing all proceedings against the petitioners in L.P.No.72 of 2006 on the file of JFCM Court-I, Kannur and S.C.No.378 of 2006 pending before the Additional Sessions Court- (Adhoc III) Thalasserry arising from Crime No.199 of 2005 of Kannur Town Police Station.

(2.) IT is alleged that the petitioners were involved in commission of offences punishable under Sections 143, 147, 148, 341, 323 and 308 read with section 149 of I.P.C. Annexure AI is the FIR and A2 Final Report. The case against the 1st accused was split up as L.P.No.72/2006.

(3.) AS matters stand settled as is evident from the affidavit and especially in view of the fact that the de facto complainant/ injured does not intend to proceed with the case, there is no point in prosecuting the case any further and it will lead to unnecessary hardship to the de facto complainant/ injured. Hence the principles adopted in the above judgments can be applied to the facts of this case also.