PRADEEP Vs. JOBIN KUMAR

JUDGEMENT

(1.) This petition is filed u/s 482 of the Code of Criminal Procedure.

(2.) The petitioners herein are the accused Nos. 1 to 3 in Crime No. 111 of 2013 of the Pathanamthitta Police Station. The aforesaid crime was registered at the instance of the 1st respondent herein alleging offences punishable under S. 324 r/w S. 34 of the Indian Penal Code. After investigation, Annexure 1 Final Report has been laid before the Judicial Magistrate of the First Class - I, Pathanamthitta and the same is pending as CC No. 1512 of 2014.

(3.) The learned counsel appearing for the petitioner would submit that the parties are neighbours. It is further submitted that a counter case was registered by the Police against the de facto complainant and the same Crl.M.C.2680/16 is pending as CP No. 55 of 2013 on the files of the Judicial Magistrate of First Class -I, Pathanamthitta. According to the learned counsel, the parties have settled their disputes at the instance of mediators and well wishers and have decided to withdraw all pending cases as against the parties. The learned counsel would also submit that Annexure 2 to 5 are the affidavits filed by the respondents 1 to 4 who are the de facto complainant and the injured witnesses, wherein they have emphatically stated that the matter has been settled and they do not intend or desire to prosecute the case as against the petitioners herein.