GREESHMA Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused 1 to 7 in Crime No.989 of 2020 of Managalapuram Police Station, Thiruvananthapuram are the petitioners in this Crl.M.C. Offences alleged against the petitioners are under Ss. 294(b), 323, 354, 506(ii), 451, 308 and 34 of Indian Penal Code.

(2.) Now the proceedings arising from the crime is pending as C.C.No.178 of 2021 before the Judicial First Class Magistrate Court - II, Attingal. The petitioners approached this Court stating that the dispute between the petitioners and the defacto complainant has been amicably settled. They produced affidavit of the defacto complainant as Annexure A2. In the said affidavit, the defacto complainant has stated that she has no objection in acquitting the petitioners by accepting the affidavit. She further stated that she is not interested to continue with the criminal proceedings against the petitioners.

(3.) By order dtd. 29/8/2024, this Court directed the Station House Officer of Mangalapuram Police Station to record the statement of the 2nd respondent/defacto complainant.