SAJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Section 482 Cr.P.C for quashing the proceedings against the petitioners in the case S.C No.386/2018 on the file of the Principal Assistant Sessions Court, Kollam.

(2.) The petitioners are the accused in the aforesaid case. The allegation against them is that they have committed the offences punishable under Sections 143 , 147 , 148 , 341 , 324 and 308 read with 149 IPC and also under Section 27 of the Arms Act. The third respondent is the victim of the offences allegedly committed by the petitioners. It is submitted that the matter has been amicably settled between him and the petitioners. Therefore, it is prayed that the proceedings against the petitioners may be quashed.

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