AMMUKKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are accused in Crime No.182/2019 of Puthoor Police Station, Kollam alleging offences punishable under Sections 294(b), 323, 324 r/w 34 of the Indian Penal Code. Respondent No.3 is the de facto complainant and respondent No.4 is another injured in the said case. The allegation is that on 15.02.2019 at about 06.30 p.m., the 1 st accused used abusive words towards the de facto complainant and also assaulted her with the handle of a spade on the reason that she set fire on waste and dry leaves adjacent to the petitioners' boundary wall. It was also further alleged that the accused 1 and 2 pushed the de facto complainant and her husband and thus they sustained abrasions. On the basis of the statement given by the 3 rd respondent, 2nd respondent registered a case against the petitioners. Now the matter has been settled through the intervention of the mediators and the party respondents have no intention to continue the proceedings further.

(2.) Respondents 3 and 4 have filed Annexures B and C affidavits before this Court stating that they have no interest to continue the case against the accused in Crime No.182/2019 of Puthoor Police Station.

(3.) The learned Public Prosecutor has reported on the basis of signed statement of the de facto complainant that they need no further action in this case and they are willing to compromise the case.