FRANCIS Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused in Crime No. 968 /2023 of Vadakkekkara Police Station, Ernakulam has filed this petition under Sec. 482 of the Code of Criminal Procedure to quash the proceedings against him in the said crime.

(2.) It is stated that the issue involved, which resulted in the registration of the crime has been amicably settled with the injured, who are the persons aggrieved by the offence.

(3.) Affidavits are filed by the injured who are the aggrieved persons, stating the settlement of the issue with the accused.