T K AJAYAKUMAR BABU Vs. COMMISSIONER OF POLICE; SUB INSPECTOR OF POLICE; ASSISTANT SUB INSPECTOR OF POLICE; RADHAKRISHNAN NAIR

JUDGEMENT

(1.) The petitioner approached this court complaining of police harassment. Finding that there is an element of settlement, we directed the parties to the Kerala Mediation Centre. Learned Mediator has filed a report stating that the parties have settled the disputes between them, in the following terms:

(2.) There will be a direction to the Principal District Court, Kozhikode to dispose of A.S.No.232/09 within a period of three months from the date of production of a copy of this judgment. We find that the parties have pursued certain complaints before the police and the police have registered Crime Nos.586 and 588 of 2009 of the Nadakkavu Police Station.

(3.) Learned Government Pleader submits that the police have also registered Crime No.584/09. Since the parties have settled their disputes between them and since they have purchased peace, we are of the view that those cases need not be pursued. To secure the ends of justice, we quash the above mentioned cases involving the parties.