AHAMMED RIFAYI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners stand accused of commission of offences under Ss. 153, 506, 286 r/w Sec. 34 of the Indian Penal Code.

(2.) The learned counsel for the petitioners would submit that the petitioners have settled the matter with the defacto complainants namely respondents 1 and 2. The learned Public Prosecutor does not dispute that the matter has been settled between the petitioners and respondents 1 and 2. The learned counsel appearing for respondents also does not dispute that the matter stands settled between the parties.

(3.) The learned Counsel for the petitioners also submits that the case came to be registered is only on account of the fact that the petitioners and respondents 1 and 2 belong to rival political parties and therefore no public interest will be defeated if the proceedings are quashed on the basis of settlement. Having heard the learned counsel for the petitioners, learned counsel appearing for respondents 1 and 2 and the learned Public Prosecutor appearing for respondents 3 and 4, this petition is allowed and the proceedings in C.C.No.139/2021 on the file of the Judicial Magistrate of First Class-II, Hosdrug will stand quashed. This Crl.M.C. is allowed as above.