KABEER Vs. MADHAVAN

JUDGEMENT

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

(2.) The petitioners are the accused Nos. 1 to 6 in Crime No. 1188 of 2015 of the Alathur Police Station. The aforesaid crime was registered at the instance of the 1st respondent herein alleging offences punishable under S 419, 420, 468, 471, 171F r/w. S. 34 of Indian Penal Code.

(3.) The learned counsel appearing for the petitioners would submit that it was on the basis of minor difference of opinion that the 1st respondent had initiated the criminal proceeding against the petitioners. It is further submitted that the parties have now settled all their disputes and therefore, continuance of prosecution is unwarranted. It is further submitted that Annexure B affidavit has been filed before this Court by the 1st Crl.M.C.2706 of 2016 respondent herein asserting that the entire dispute between the parties have been settled.