T B BAIJULAL Vs. STATE OF KERALA

JUDGEMENT

(1.) REVISION petitioner is the accused in C.C.No.174/2001 in the file of the Chief Judicial Magistrate Court, Thrissur with respect to the offence under Section 420 read with 34 IPC. The allegation is that the accused and the second accused while working in the institution of the complainant misappropriated a sum of Rs.1,450/-.

(2.) IT is submitted by the counsel appearing for both sides that the matter has been settled. But the compounding petition could not be filed as the revision petitioner is working in the Middle East. In the circumstances and in view of the facts of the case that the amount involved is only Rs.1,450/-, the entire proceedings in C.C.174/2007 is herewith quashed. The Crl.M.C. is allowed.