SAJI PHILIPOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition has been filed by the petitioners, who are accused 1 and 2 in a crime registered by Kuruppampady police, inter alia under Section 3 of the SC/ST (Prevention of Atrocities) Act and Sections 427, 448 r/w. 34 I.P.C. The crime has been registered on 11.6.2005 as Crime No.229 of 2005. The petitioners have come to this Court with the prayer that the F.I.R. registered against them may be quashed.

(2.) When this petition came up for hearing, the learned counsel for the petitioners submits that the matter has been settled between the parties and the defacto complainant shall report to the Investigating Officer that the matter has been settled and compromised and that she has no surviving grievance against the petitioners. The counsel submits that as a matter of fact it was a purely civil dispute between the parties and there is no element of contumacious culpable liability for the petitioners.

(3.) Having considered all the relevant inputs, I am satisfied that this petition can be dismissed with appropriate observations/safeguards.