SAKARIYA Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita ('BNSS' for short) 2023, by the accused 1 to 5 in Crime No. 182/2019 of Tirur Police Station, Malappuram, which is pending as CC. No.444/2019 on the file of the Judicial First Class Magistrate Court, Tirur. The offences alleged against the petitioners are punishable under Ss. 341, 323, 324, 294(b), and 506(ii) r/w Sec. 149 of the Indian Penal Code.

(2.) The prosecution case is that, on 11/2/2019, at about 10:00 a.m, the accused persons had formed themselves into an unlawful assembly, trespassed into the residence of the defacto complainant, voluntarily caused hurt to her, and also intimidated her to do away with her life. Thus, the accused have committed the above offences.

(3.) According to the petitioners, the dispute has been settled with the defacto complainant/the second respondent. Both parties agreed to drop all further proceedings relating to the above dispute. Therefore, they prayed for quashing all further proceedings in Annexure1 FIR and Annexure -2 Final Report.