GOUTHAM V. Z. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the 4th accused in Crime No.1286 of 2016 registered at the Ernakulam Central Police Station for offences punishable under Ss. 323, 324, 341, 427 and 34 of the Indian Penal Code, now pending as C.C No.1580 of 2018 on the files of the Judicial First Class Magistrate Court-II, Ernakulam.

(2.) The crime was registered on the allegation that, at 9 pm on 6/6/2016, accused, due to political rivalry, assaulted CWs 1 and 2 and damaged the vehicle of CW1, and thereby caused a loss of Rs.40,000.00.

(3.) Learned Counsel for the petitioner submitted that the dispute, which led to the incident and registration of the crime, is amicably settled and Annexures A4 and A5 affidavits have been filed by respondents 3 and 4 vouching this fact.