SHABEER MOHAMMED Vs. THE STATE OF KERALA

JUDGEMENT

(1.) Petitioners are arrayed as accused in S.T.No.83 of 2017 of Judicial First Class Magistrate Court, Mannarkkad arising from Crime No.626 of 2016 of Nattukal Police Station for offences punishable under sections 143, 147, 323, 294(b), 506(i) r/w 149 of the Indian Penal Code .

(2.) The de facto complainant alleged that, on 20.10.2016 at 6.30p.m., accused formed into an unlawful assembly and slapped the de facto complainant. When her husband tried to intervene, he was assaulted and bodily injuries were inflicted. Crime was registered and after investigation, final report was laid. The Court had taken cognizance and the matter is now pending. In the meanwhile, parties have approached this Court stating that they have resolved their dispute with the de facto complainant and that the victim and the parties have proposed to maintain cordial relationship. In support of that, learned counsel for the petitioners, learned counsel for the second and third respondents relied on Annexures-A2 and A3 affidavits affirmed by the above respondents.

(3.) Learned Public Prosecutor submitted that the dispute arose out of a property dispute and the parties have voluntarily resolved the dispute. Having regard to these facts, I am inclined to invoke the jurisdiction under section 482 Cr.P.C to quash the criminal proceedings.