NABEEL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners herein are accused Nos.1 and 2 in C.C.No.41 of 2015 on the file of the Judicial Magistrate of First Class -III (temporary), Attingal. They are proceeded against for having committed offence punishable under Sections 341, 323 r/w 34 of the IPC.

(2.) The aforesaid crime was registered at the instance of the 2nd respondent herein. The 2nd respondent has appeared through counsel and it is submitted that the matter has been settled. He has also filed an affidavit asserting that the entire disputes between himself and the petitioners have been settled and that he has no subsisting Crl.M.C.2661/16 grievance.

(3.) I have heard the learned counsel for the petitioner, the learned counsel appearing for the 2nd respondent and the learned Public Prosecutor.