VELAYUDHAN Vs. THE STATE OF KERALA

JUDGEMENT

(1.) These Crl.M.Cs arise from Crime No.144 of 2017 of Edavanna Police Station (now pending as C.C.No.880 of 2017 of Judicial First Class Magistrate Court, Manjeri) for offences punishable under sections 341, 323, 354 r/w 34 of the Indian Penal Code and Crime No.149 of 2017 of the same police station for offences punishable under sections 341 and 323 of the Indian Penal Code.

(2.) The allegation in Crime No.144 of 2017 by the second respondent herein is that on 09.08.2017 at 22 hours, petitioners assaulted her and fisted her. It was also alleged that the acts were committed with the intention of outraging her modesty. Pursuant to her complaint, crime was registered. It appears that the de facto complainant is the daughter-in-law of the petitioners herein.

(3.) Petitioners have approached this Court contending that the disputes with the daughter-in-law have been settled to the satisfaction of both parties and de facto complainant does not propose to pursue the matter. In Crime No.149 of 2017, the allegation of the de facto complainant, who is the second respondent herein, is that on 09.08.2017 at 21.30 hrs, petitioner assaulted the second respondent with bare hands and committed various offences. Pursuant to the complaint, crime was registered and investigation is progressing. Petitioner has approached this Court contending that the dispute with the second respondent has been resolved and the parties have decided not to pursue both the above cases.