MUHAMMED SHAFEEKH C Vs. THE STATE OF KERALA

JUDGEMENT

(1.) Petition filed under section 482 Cr.P.C.

(2.) Petitioners are the accused in Crime No.689 of 2018 of Ottappalam Police Station, registered for the offences under sections 294(b), 323, 324, 326 and 341 IPC. The respondents 2 and 3 are the victims. It is submitted that the matter has been settled and the proceedings in the trial court may be quashed.

(3.) Heard the learned counsel for the petitioners and the respondents 2 and 3 and the learned Public Prosecutor.