RENJITH KUMAR Vs. ABDUL REHMAN

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No. 55 of 2016 of the Alathur Police Station. The aforesaid crime was registered at the instance of the 1st respondent herein alleging offences punishable under S 120(O) of the Kerala Police Act. After investigation, Annexure A Final Report has been laid before the Judicial Magistrate of the First Class, Alathur and the same is pending as CC No. 491 of 2016.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner and the 1st respondent are friends and it was on the basis of trivial reasons that the crime was got registered. It is further submitted that Crl.M.C.2707/16 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 respondent herein asserting that the entire dispute between the parties have been settled.