ANISH MOHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure (hereinafter referred to as "the Code") seeking to quash all further proceedings in C. C. No. 645 of 2016 on the file of the Judicial Magistrate of First Class, Angamaly.

(2.) The petitioners herein are the accused Nos.1 to 5 in Crime No. 1228 of 2013 of the Angamaly Police Station. The said crime has been registered at the instance of the 2nd respondent alleging offences punishable under Sections 143, 147, 452, 354A, 323, 427 and 506(i) r/w Section 149 of the IPC. After completion of the investigation, final report was laid before the jurisdictional Magistrate.

(3.) It is submitted by the learned counsel appearing for the petitioners that the matter has been settled between the parties and that the party respondents do not have any grievance against the the petitioners. The learned counsel appearing for the party respondents also asserts that they do not wish or intend to continue with the criminal proceedings as against the petitioners any further. They have also sworn to separate affidavits before this Court, wherein it has been stated that they have no objection in allowing the petition.