AUGUSTINE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in Crime No.96/2006 of Kadinamkulam Police Station now pending before the Judicial First Class Magistrate Court-I, Attingal as CP No.24/2019, for having allegedly committed offences punishable under Sections 143, 147, 148, 323, 326 r/w Section 149 of IPC and under Sections 3 and 5 of Explosive Substance Act and Section 27 of the Arms Act.

(2.) The defacto complainant and the injured are the respondent Nos.2 to 17 and the 9th respondent is the wife of late Johnson, who was one of the injured. They have filed affidavits as Annexures A3 to A18, stating that, they have no grievance against the petitioners and that the matter has been amicably settled and they do not object to quashing the proceedings against the accused. A statement to that effect had also been obtained from the Investigating Officer through the senior Public Prosecutor.