KRISHNA DAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are accused Nos.1 to 5 in Crime No.1377/2014 of Eravipuram Police Station, now pending as C.C No.2933/2014 on the file of the Judicial First Class Magistrate Court-II, Kollam, alleging commission of offences punishable under Ss. 143, 147, 451, 341, 323, 506(1), 427, 149 of the Indian Penal Code. The Crime was registered at the instance of the 3rd respondent (de facto complainant). Additional respondents 4 and 5 are stated to be parents of the 3rd respondent.

(2.) The learned counsel appearing for the petitioners would submit that the crime was registered on account of certain matrimonial disputes and all disputes between the petitioners and the 3rd respondent have been settled, as is evident from Annexure-A3 affidavit executed by the 3rd respondent.

(3.) The learned Public Prosecutor and the learned counsel appearing for respondents 3 to 5 do not dispute the fact that the matter has been settled. Having heard the learned counsel for the petitioners, learned Public Prosecutor and the learned counsel appearing for respondents 3 to 5, I am of the view that public interest will not be defeated if proceedings against the petitioners are quashed on the basis of settlement. Accordingly all further proceedings in C.C No.2933/2014 on the file of the Judicial First Class Magistrate Court-II, Kollam, as against the petitioners will stand quashed.