THAMEESUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Code of Criminal Procedure, by the accused 1 to 3 in Crime No.1423 of 2019 Police Station, which is pending as CC. No.2167/2019 on the file of Judicial First Class Magistrate Court I Attingal. The offences alleged against the petitioners are punishable under Ss. 294(b), 323, 324, 341, 451, 506(i), 34 IPC and Sec.75 of Juvenile Justice Act.

(2.) The prosecution case is that on 28/3/2019, the accused 1 to 3 trespassed into the property of the defacto complainant and manhandled him and two others.

(3.) According to the petitioners, the dispute has been settled with the defacto complainants/victims/ respondent No.3 to 5 and all of them agreed to drop all further proceedings relating to the above dispute. Therefore, the petitioners prayed for quashing all further proceedings against them.