JAMAL Vs. ABBAS

JUDGEMENT

(1.) The above petition is filed under Section 482 of the Criminal Procedure Code (for short 'Cr.P.C.') at the instance of the petitioners, who are accused Nos. 1 and 2 in Crime No. 1755/2014 of Muvattupuzha Police Station for the offences punishable under Sections 294(b), 308, 323, 324, 506(ii) read with Section 34 of I.P.C. with a prayer to quash all further proceedings against the petitioners herein in Crime No. 1755/2014 of Muvattupuzha Police Station in pursuance of Annexure A FIR, as the matter is settled out of court.

(2.) The allegation in the above case is that on 6.7.2014 at about 3.15 p.m. the first petitioner herein showered abusive words on the first respondent herein and had attacked on the left hand of the first respondent with a knife and when the first petitioner tried to attack the first respondent with a knife on his head, the first respondent blocked the same resulting in injuries on his right had also. When the second respondent herein tried to pacify them, he was attacked by the second petitioner with a 'pathal' and the third respondent, who came to the scene of incident, was also attacked by the petitioners. The petitioners have committed the offences punishable under Sections 294(b), 308, 323, 324, 506(ii) read with Section 34 of I.P.C. and now, the case of the petitioners is that the matter is settled out of court.

(3.) Heard the learned counsel for the petitioners as well as the respondents 1 to 3. I have also heard the learned Public Prosecutor.