NASID Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners have invoked the jurisdiction under Sec. 482 of Cr.P.C. to quash all proceedings against them.

(2.) Petitioners are accused Nos.1 to 4 in C.C.No.708/2015 on the files of the Judicial First Class Magistrate Court-I, Varkala registered for the offences under Ss. 120B, 406, 420 and r/w Sec. 34 of the Indian Penal Code, 1860 apart from Ss. 17 and 18 of the Kerala Money Lenders Act, 1958. The 2nd respondent is the defacto complainant. It is submitted that the matter has been settled and the criminal proceedings against the petitioners may be quashed.

(3.) Heard the learned counsel for the petitioners and the learned counsel for the defacto complainant apart from the learned Public Prosecutor.