PRETHEW RAJ KUMAR Vs. VIKRAMAN

JUDGEMENT

(1.) THE petitioners in Crl.M.C.No.26/2013 are accused 1 to 3 and the petitioner in Crl.M.C.No.155/2013 is the 4th accused in C.P.No.33/2012 on the file of the Judicial First Class Magistrate Court-II, Palakkad. These Crl.M.Cs have been filed seeking to quash the proceedings in the light of the settlement between the parties. The 1st respondent in both the cases is the de facto complainant.

(2.) HEARD the learned counsel for the petitioners, learned counsel appearing for the 1st respondent and the learned Public Prosecutor.

(3.) BOTH sides invited my attention to the relevant facts of the case. Mainly it is a case where the accused are alleged to have received an amount of Rs.8,75,000.00 on promise to arrange a 'fish cutting job Visa' for CW1 to Candada and subsequently the Viza was not arranged and thereby abetted the CW1 for attempting to commit suicide.