AJI ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the sole accused in Crime No.545 of 2023 of Njarakkal Police Station, Ernakulam District. The petitioner faces allegations of having committed the offence punishable under Ss. 465, 467, 468, 471 and 420 of the Indian Penal Code.

(2.) The learned counsel appearing for the petitioner would submit that all issues between the petitioner and the 2nd respondent have been settled. It is submitted that the allegation against the petitioner is that the petitioner with an intention to cheat the 2nd respondent (mother of the petitioner) fraudulently obtained certain property owned by her without her consent and a settlement deed was registered. The learned counsel would submit that all issues between the petitioner and the 2nd respondent have been settled and they do not wish to continue with the prosecution in any manner.

(3.) The learned Public Prosecutor and the learned counsel appearing for the 2nd respondent would confirm that all issues between the petitioner and the 2nd respondent have been settled and they do not wish to continue with the prosecution in any manner.