MOHAN KUMAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are accused in C.C.No.135 of 2016 on the file of the Judicial Magistrate of First Class, Chittur registered for the offences under Sections 323 , 324 and 341 IPC. The second 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 second respondent and the learned Public Prosecutor.