REJO GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the first accused in Crime No.80/2023 of Kodanadu Police Station, alleging commission of offences under Ss. 143, 147, 447, 294(b), 341, 323, 506, 149 of the Indian Penal Code.

(2.) The learned counsel appearing for the petitioner would submit that all disputes between the petitioner and the 2nd respondent, at whose instance the crime was registered, have been settled in mediation, as is evident from Annexure-A2, which is the terms of settlement in Tr.P.C No.255/2023 on the file of this Court. It is submitted that Annexure-A2 also contains a clause regarding the settlement of all disputes in Crime No.80/2023 of Kodanadu Police Station.

(3.) Heard the learned Public Prosecutor also.