IRSHAD K Vs. THE STATE OF KERALA

JUDGEMENT

(1.) Petitioners are the accused in CC No.720/2015 of the Judicial First Class Magistrate's Court-II, Hosdurg, which has arisen from Crime No.805/2013 of Hosdurg Police Station for the offences punishable under Sections 143, 147, 148, 448 and 427 read with Section 149 IPC.

(2.) It seems that the matter has been amicably settled between the petitioners and the de facto complainant, who is the 2nd respondent herein.

(3.) The 2nd respondent has filed Annexure-A5 affidavit affirming that the matter has been amicably settled between him and the petitioners and presently, he has no complaints against the petitioners. No purpose would be served in proceeding with the matter further. Matters being so, all further proceedings against the petitioners in CC No.720/2015 of the Judicial First Class Magistrate's Court-II, Hosdurg, which has arisen from Crime No.805/2013 of Hosdurg Police Station, can be quashed.