IRSHAD N.M. 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 C.C No.849/2018 on the file of the Court of the Judicial First Class Magistrate-I, Kasaragod.

(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 , 341 and 323 read with 149 IPC . The second and the third respondents are the victims of the offences allegedly committed by the petitioners. It is submitted that the matter has been amicably settled between them 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 second and third respondents and also the learned Public Prosecutor.