NOUSHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused 1 to 3 in Crime No.511/2015 of Anchal Police Station, Kollam, and pending in C.C No.642 of 2016 on the files of the Judicial First Class Magistrate's Court-I, Punalur for offences punishable under Ss. 326, 324, 294(b), 452 and 506(ii) IPC.

(2.) Pending trial of the offences, the petitioners as well as the de facto complainant have entered into a settlement out of court and settled the disputes. The de facto complainant accordingly has sworn to an affidavit stating that the matter has been amicably settled and that he has no objection in this Court quashing the proceedings against the petitioners.

(3.) When the matter came up for consideration before this Court on 29/04/2025, the learned Public Prosecutor was required to obtain instructions on the veracity of the affidavit filed by the de facto complainant. Today, when the matter is taken up for consideration, the learned Public Prosecutor reported that the affidavit sworn to by the de facto complainant is genuine and that the issues have been settled between the parties.