MUHAMMED FAYIS Vs. THE STATE OF KERALA

JUDGEMENT

(1.) Petitioners are the accused in CP. No.51/2017 of the Judicial First Class Magistrate's Court-I, Manjeri, which has arisen from Crime No.247/2017 of Manjeri Police Station, for the offences punishable under Sections 143, 147, 148, 341, 324 and 308 read with Section 149 IPC.

(2.) It seems that the matter has been amicably settled between the parties.

(3.) On going through the matter, this Court is satisfied that there are no ingredients to invite an offence under Section 308 IPC in the matter. The 2nd respondent, who is the de facto complainant, and respondents 3 and 4, who are the other injured, have filed separate affidavits as Annexures-B, C and D respectively, affirming that the matter has been amicably settled between them and the petitioners and they have no complaints against the petitioners.