SHAKEELA Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 9th day of May, 2025 The petitioners have approached this Court to quash Annexures - 1 and 2 and all further proceedings in Crime No.445 of 2003 of Kunnamkulam Police Station on the ground of settlement arrived at between the parties.

(2.) The petitioners are the accused and the offences alleged against the petitioners are punishable under Ss. 450, 341, 323, 354, 384, 294(b), 506, 509 and 34 IPC. Respondents 2 and 3 are the defacto complainants. Annexures 3 and 4 are the affidavit sworn in by them.

(3.) Heard Sri. Vishnuprasad Nair, the learned Counsel appearing for the petitioners, Sri. K.R.Arun Krishnan, the learned Counsel appearing for respondents 2 and 3 and the learned Public Prosecutor appearing for the 1st respondent.