K. KUTTAPPAN, UTHRADAM HOUSE, VATTTAYUZHATHIL, ANGADICKAL MURI, CHENGANNUR VILLAGE, CHENGANNUR TALUK Vs. M.N. DAMODARAN, MODIYIL VEEDU, PERISSERY MURI, PULIYUR VILLAGE, CHENGANNUR TALUK AND ORS.

JUDGEMENT

(1.) THIS revision petition was filed by the complainant in the year 2002. The offences alleged were under sections 143, 295, 295(A) and 298 r/w 34 of IPC. The complainant was examined in that case. After considering the evidence, the learned Magistrate dismissed the complaint evidently under section 203 of Cr.P.C. Heard, the learned counsel for the petitioner/complainant and the persons who were arrayed as accused in the complaint. The counsel on both sides submit that the complaint happened to be filed at that time as there was dispute among the members of the same organisation. Now the parties have settled the matter and the complainant/petitioner is not intending to prosecute the matter.

(2.) IN the light of the said submission made by both sides, this Criminal Revision Petition is closed.