ABILASH K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the sole accused in C.C No. 235 of 2014 on the files of the Judicial First Class Magistrate Court, Payyannur involving offences punishable under Sections 323, 294 (b), 341 and 506 of Indian Penal Code. The 2nd respondent is the de facto complainant and the 3rd respondent is the injured. This petition is filed seeking to quash alll further proceedings in the above case on the ground that the dispute between the petitioner and the respondents 2 and 3 have been settled and compromised.

(2.) Prosecution allegation is that on 13.01.2014 at 3:40 p.m, the petitioner had abused respondents 2 and 3 who are the driver and conductor of a bus and assaulted them.

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