GOPALAKRISHNA PILLAI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are the accused in C.C.No. 1467 of 2018 on the file of the Judicial Magistrate of First Class-I, Varkala registered for the offences under sections 294(b), 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 the second respondent and the learned Public Prosecutor.