VISHNU Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed by the petitioners who are accused in CC.592/2012, on the file of the judicial First Class Magistrate Court -I, Thiruvananthapuram, to quash the proceedings as against them, in view of the settlement, under section 482 of Code of Criminal Procedure.

(2.) IT is alleged in the petition that, petitioners were arrayed as accused numbers 1 to 4 in CC.592/2012, pending before the Judicial First Class Magistrate Court -I, Thiruvananthapuram, which originated on the basis of the crime registered as crime no.418/2012, of Mannanthala police station on the basis of the statement given by the second respondent as defacto complainant against the petitioners alleging offences under section 294(b), 323, 341, 324 r/w section 34 of Indian Penal Code. Now the matter has been settled between the parties. The original relationship has been restored between them, and no purpose will be served by proceeding with the case in view of the settlement. Further, since some of the offences are non compoundable in nature, they could not file the application before the court below. So the petitioners have no other remedy except to approach this court seeking the following relief: -

(3.) THE counsel for the petitioners also submitted that in view of the settlement, no purpose will be served by proceeding with the case and he prayed for allowing the application.