GINEESH P C Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Section 482 Cr.P.C for quashing the proceedings against the petitioners, which are based on C.M.P. No. 14450/2014 on the file of the Court of the Judicial First Class Magistrate, Kunnamkulam.

(2.) The offences allegedly committed by the petitioners are under Sections 143 , 147 , 148 , 341 , 323 , 324 , 307 , and 506(II) read with 149 of IPC . The case was instituted against the petitioners on the basis of the complaint filed by the 2 nd respondent as C.M.P. No. 14450/2014 in the Judicial First Class Magistrate's Court, Kunnamkulam. It is stated that the matter has been settled between him and the petitioners. Therefore, it is prayed that proceedings against the petitioners based on the complaint filed by the 2nd respondent as C.M.P. No. 14450/2014 may be quashed.

(3.) Heard learned counsel for the petitioners and the 2nd respondent and also the learned Public Prosecutor.