MUHAMMED ASHIQ @ ASHIQ Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are accused in C.C.No.952/2017 of the Judicial First Class Magistrate's Court, Wadakkanchery, which has arisen from Crime No.290/2017 of the Pazhayanoor Police Station, for the offences punishable under Sections 143, 147, 447, 341, 323, 324 and 427 read with Section 149 of the Indian Penal Code.

(2.) It seems that the matter has been amicably settled between the petitioners and all the other injured persons. 2nd respondent herein is the defacto complainant.

(3.) 2nd respondent, 3rd respondent and additional 4th respondent have filed separate affidavits, affirming that the matter has been amicably settled between them and the petitioners and they have no complaints against the petitioners. Considering the fact that the matter has already been settled amicably between the parties, this Court is satisfied that no purpose would be served in proceeding with the trial of the case. Matters being so, all further proceedings in C.C.No.952/2017 of the Judicial First Class Magistrate's Court, Wadakkanchery, which has arisen from Crime No.290/2017 of the Pazhayanoor Police Station, are liable to be quashed.