SHAMEERKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are accused Nos.1 to 5 in Crime No.1853/2020 of Kilikolloor Police Station, Kollam District, alleging commission of offences under Ss. 294(B), 341, 323, 354 r/w Sec. 34 of the Indian Penal Code. The matter is now pending as C.C.No.138/2021 before the Judicial First Class Magistrate Court-I, Kollam.

(2.) Learned counsel appearing for the petitioners would submit that the entire issues between the petitioners and respondents 2, 3 and 4 have been settled. Learned counsel appearing for the petitioners also refers to Annexures-C, D and E affidavits executed by respondents 2, 3 and 4 respectively to establish that the entire issues between the petitioners and respondents 2, 3 and 4 have been settled and respondents 2, 3 and 4 do not intend to continue with the proceedings against the petitioners.

(3.) The learned Public Prosecutor and the learned counsel appearing for respondents 2, 3 and 4 would confirm that the entire issues between the petitioners and respondents 2, 3 and 4 have been settled and respondents 2, 3 and 4 do not wish to continue with the prosecution in any manner.