ANWAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court to quash Annexure A2 Final Report and all further proceedings in Crime No.9052018 of Town West Police Station, Thrissur on the ground of settlement arrived at between the parties.

(2.) Petitioners are the accused Nos.1 to 5 and the offences alleged against the petitioners are punishable under Ss. 341, 323, 324 and 34 of IPC. The respondent Nos.2 to 5 are the defacto complainant. Annexure A3 to A6 is the affidavit sworn in by them.

(3.) The learned Public Prosecutor upon instructions, confirms that the settlement had been arrived at between the parties and that the defacto complainant has given a statement regarding the settlement. Further, affidavits A3 to A6 also vouchsafes for the fact that an amicable resolution of the matter has been arrived at.