MAJEED Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed by the accused in Crime No.142/2014 of Atholi police station of Kozhikode District to quash the proceedings on the basis of settlement under section 482 of Code of Criminal Procedure.

(2.) IT is alleged in the petition that, the petitioners have been arrayed as accused in Crime No.142/2014, of Atholi police station of Kozhikode district, which was registered on the basis of statement given by the defacto complainant, the second respondent alleging commission of offences under section 341, 323, 324, 506(i), 308, r/w section 149 of Indian Penal Code.

(3.) RESPONDENTS 2 to 5 who are the defacto complainant, and other injured appeared through counsel and submitted that the matter has been settled between the parties due to the intervention of mediators and they have no grievance now and they do not want to prosecute the petitioners.