CHANDRA PRASAD @ POKKADA KANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are accused Nos. 1 to 7 and 9 in Crime No. 118/2009 of Poojappura Police Station, Thiruvananthapuram District registered for the offences punishable under Sections 143, 147, 148, 149, 452, 427, 294(b), 324 and 308 of the Indian Penal Code (hereinafter referred to as T.P.C.' in short) read with Section 27 of the Arms Act. Eighth accused expired. On concluding the investigation, the S.I. of Police, Poojappura Police Station submitted a final report against the petitioners for the offences. The First Additional Sessions Court took cognizance of the case and numbered it as S.C. No. 941/2013.

(2.) The petitioners seek to quash Annexure A-1, the final report and further proceedings pending against them in S.C. No. 941/2013 on the files of the First Additional Sessions Court, Thiruvananthapuram on the ground that the issues involved in the case have been amicably settled out of court through mediators.

(3.) The petitioners are accused. The second respondent is the de facto complainant in the above case. The second respondent has sworn to an affidavit (Annexure A-2) wherein it is stated that the dispute involved in the case has been amicably settled out of court by the management of the hotel and the petitioners.