SIRAJUDDENN. B.S Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are accused in C.C.No.1015/2016 of the Judicial First Class Magistrate's Court-I, Kasaragod, which has arisen from Crime No.357/2016 of the Kasaragod Police Station, registered for the offences punishable under Sections 341, 323 and 324 read with Section 34 of the Indian Penal Code.

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

(3.) Respondents 2 and 3 have filed separate affidavits as Annexures A-2(a) and A-2(b) affirming that the matter has been amicably settled between them and the petitioners and they have no complaints against the petitioners.