ASHIK K. S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Code of Criminal Procedure to quash Annexure-2 final report and all further proceedings in Crime No.560/2022 of Kodanad Police Station, now pending as C.C.No.498/2022 before the Judicial First Class Magistrate's Court-III, Perumbavoor. The offences alleged against the petitioners are under Ss. 341, 294(b) and 427 read with 34 of the Indian Penal Code.

(2.) The learned counsel for the petitioners submits that, as regards the first accused, this Court has quashed the entire proceedings in Crl.M.C.No.887/2023.

(3.) The learned Public Prosecutor submits that the instruction proceeds reveal that the petitioners have no antecedents and this is the only crime registered against them. Annexure-3 is an affidavit filed by the de facto complainant stating that the compromise settlement arrived between the petitioners and the de facto complainant can be accepted and the proceedings against the petitioners can be terminated.