JAYAN C.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are the accused in C.C. No. 393 of 2022 on the files of Judicial First Class Magistrate Court, Adimaly.

(2.) The above case is charge sheeted against the petitioners alleging offence punishable under Ss. 406, 420, 294(b), 506(i), 341, 427 read with Sec. 34 of the Indian Penal Code.

(3.) When this case came up for consideration, the learned counsel for the petitioners submitted that, the entire disputes between the petitioners and the 2nd respondent are settled out of Court. The learned counsel also submitted that the prosecution initiated based on a private complaint filed before the court below which was referred under Sec. 156(3) Code of Criminal Procedure.