TOGY GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the second accused in C.C. No. 1728/2025 on the file of the Court of the Judicial First Class Magistrate-II, Perinthalmanna ('Trial Court', for short) which has originated from Crime No. 511/2024 registered by the Pandikkad Police Station, Malappuram District, alleging the commission of the offence punishable under Sec. 420 read with Sec. 34 of the Indian Penal Code.

(2.) The petitioner has invoked the inherent jurisdiction of this Court under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, to quash all further proceedings in the above case. It is asserted that the dispute that led to the registration of the crime has been amicably settled between the petitioner and the second respondent, who has executed Annexure-3 affidavit, affirming the settlement.

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