(1.) THIS is an application filed by the accused in Crime No.1132/2013 of Medical College Police Station, Thiruvananthapuram, 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 are accused Nos.1 and 2 in Crime No.1132/2013 of Medical College Police Station, Thiruvananthapuram which was registered on the basis of a private complaint filed by the third respondent before the District Police Chief, Thiruvananthapuram which was forwarded to the Medical College Police Station through proper channel against the petitioners alleging offences under Section 420 read with Section 34 of Indian Penal Code and Sections 66 (A) & 66(C) of Information Technology Act. The matter has now been settled between the parties due to the intervention of mediators and others. In view of the settlement, there is no possibility of any conviction. Further, some of the offences are non -compoundable in nature. So, they could not file the application before the concerned court or before the police. So, they have no other remedy except to approach this court seeking the following relief:
(3.) THE learned Public Prosecutor, on instructions, as directed to this court submitted that, there is no other case against the petitioners but opposed the application.