MINU ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused Nos. 1 and 2 in C.C.No.451 of 2015 on the files of the Judicial Magistrate of the First Class-IX, Ernakulam has filed this petition under Section 482 of the Code of Criminal Procedure seeking to quash the proceedings on the ground that the matter has been resolved amicably between the parties.

(2.) It appears that the aforesaid case has arisen from Crime No.225 of 2015 of the Cheranalloor Police Station registered at the instance of the 3rd respondent herein alleging offence punishable under Section 406 and 420 of the IPC and under Section 17 of the Kerala Money Lenders Act, 1958 and under Section 3 read with Section 4 of Kerala Prohibition of Charging of Exhorbitant Interest Act, 2012.

(3.) It is apparent from the records that as against the 3rd respondent, a proceeding under Section 138 of the Negotiable Instruments Act was initiated by the 1st petitioner and the same was pending as C.C.No.161 of 2015 of the Judicial Magistrate of First Class, Mattancherry.