KRISHNA CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been filed by the accused in C.C. No.151 of 2024 pending before the Court of Judicial Magistrate of the First Class-II, Ernakulam. The offences alleged against the petitioner are punishable under Ss. 323 and 294(b) of the Indian Penal Code, 1860 (IPC). The case arose on a complaint filed by the 2nd respondent before the said court. The petitioner filed this Crl.M.C. seeking to quash the final report and further proceedings in C.C. No.151 of 2024, saying that an amicably settlement was arrived at between himself and the 2nd respondent. An affidavit of the

(2.) nd respondent averring that he sorted out the dispute with the petitioner and has no further grievance in the matter has been placed on record.

(3.) Heard the learned counsel for the respective petitioners and the learned Senior Public Prosecutor.