MANAF Vs. JAMAL

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. 1756/2014 of Muvattupuzha Police Station for the offences punishable under Sections 294(b),323,324,341,506(ii) read with Section 34 of I.P.C. with a prayer to quash all further proceedings against the petitioners herein in Crime No.1756/2014 of Muvattupuzha Police Station in pursuance of AnenxureA 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.) THE learned counsel for the petitioners submitted that during the pendency of the above crime, the matter is settled amicably between the parties to the dispute which is the subject matter of the above crime. Therefore, the continuation of the proceedings in the above crime is abuse of process of law and proceedings.