SREEKUMAR Vs. PUSHPA VIJAYAN

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash all further proceedings in C.C.No.253 of 2011 on the files of the Judicial First Class Magistrate Court, Ranni.

(2.) During the pendency of the above Crl.M.C., the matter has been settled between the parties.

(3.) The petitioner is the accused No.1. The accused Nos.2 to 4 are no more. The 1st respondent is the de facto complainant. The respondents 2 to 4 are the injured.