PROXIN PAUL 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.1606/2017 on the file of the Court of the Judicial First Class Magistrate-III, Thrissur.

(2.) The petitioners are accused nos.1 to 9 in the aforesaid case. The allegation against them is that they have committed the offences punishable under Sections 143 , 147 , 148 , 324 , 323 and 294(b) r/w 149 IPC . The respondents 2 to 8 are the victims of the offences allegedly committed by the petitioners. It is submitted that the dispute has been settled between them and the petitioners. Therefore, it is prayed that the proceedings against the petitioners in the case may be quashed.

(3.) Heard the learned counsel for the petitioners and the learned counsel for the respondents 2 to 8 and also the learned Public Prosecutor.