ANANDU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are the accused in C.C. No.497/2017 of the Judicial First Class Magistrate Court-II, Kochi, registered for the offences under Sections 323,324 & 34 IPC. The 2nd respondent is the victim. 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 2nd respondent and the learned Public Prosecutor.