ANTONIO WILLIAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code') with a prayer to invoke the extraordinary inherent powers and to quash the pending criminal proceedings against the petitioners.

(2.) The petitioners herein are the accused Nos.1 to 3 in Crime No.2111 of 2017 registered at the Kollam West Police Station under Sections 323, 354 and 308 of the IPC. The aforesaid Crime was registered at the instance of the 2nd respondent herein. The prosecution allegation is that on 2.11.2017, pursuant to a motor accident, the petitioners herein assaulted the de facto complainant and outraged her modesty.

(3.) The learned counsel appearing for the party respondents submitted that the dispute between the parties has been amicably resolved. Attention of this Court is invited to the affidavit filed by them to buttress his submission. It is urged that the dispute is purely personal in nature and would not affect public peace or tranquility. Summing up, it is prayed that the criminal proceedings be terminated to promote peace and harmony.