NAUSHAD ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos. 1 and 2 in Crime No.424/2012 of Nattukal Police Station, Palakkad which is now pending as C.C.No.1047/2017 before the Judicial First Class Magistrate Court, Mannarkad. The petitioners face prosecution under Ss. 498-A read with Sec. 34 of the Indian Penal Code.

(2.) When the matter is taken up for consideration today it is the submission of the learned counsel for the petitioners that all issues between the petitioners and the 2nd respondent (de facto complainant) have been settled. He also produced an affidavit of 2nd respondent as Annexure-II.

(3.) Heard the learned Public Prosecutor and learned counsel for 2nd respondent also.