JAYAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS Criminal Miscellaneous Case is filed by accused 1 to 4 in C.C. No. 642/2013 on the file of the Judicial First Class Magistrate Court -III, Thiruvananthapuram to quash the proceedings on the basis of a settlement under Section 482 of the Code of Criminal Procedure.

(2.) IT is alleged in the petition that on the basis of the statement given by the second respondent as de facto complainant, Museum police of Thrivananthapuram district has registered a crime as Crime No. 22/2013 against the petitioners alleging offence under Section 119(a) of the Kerala Police Act and after investigation, Annexure -A1 final report was filed and it was taken on file as C.C. No. 642/13 and that is pending before court.

(3.) THE second respondent appeared through counsel and submitted that he has no grievance against the petitioners now as the matter has been settled in view of intervention of well wishers of both the parties. He had also filed an affidavit stating these facts.