VARSHA VIJAYAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in Crime No.95 of 2018 registered at the Chavara Police Station, for offences punishable under Ss. 341, 294(b), 506 and 34 of the Indian Penal Code, now pending as S.T.No.174 of 2018 on the files of the Gram Nyayalaya, Chavara.

(2.) The crime was registered on the allegation that, on 25/11/2017 at 1 pm, while the de facto complainant was drinking juice from a wayside shop, accused restrained and abused him with filthy words, threatened and assaulted him.

(3.) Learned Counsel for the petitioners submitted that the dispute, which led to the incident and registration of the crime, is amicably settled and Annexure A4 affidavit has been filed by the 3rd respondent vouching this fact.