AJIN MANOHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in Crime No. 1163/2019 of Aranmula Police Station which has been taken cognizance of by the Judicial First Class Magistrate Court, Pathanamthitta, as C.C.No. 850/2019, for having allegedly committed offence punishable under Sections 294(b), 341, 323, 324 r/w Section 34 of the IPC.

(2.) There are four injured including the defacto complainant. They have been impleaded as respondent Nos.2 to 5 in the case. They have appeared through counsel and have filed affidavits, stating that the matter has been settled with the petitioners and that they do not intend to proceed with the prosecution. A counter case was also registered in this connection as Crime No. 1165/2019, in which there is only one defacto complainant and the matter has been settled in that case also. The injured as well as the accused were all students of Mount Zion Engineering College, Kadammanitta and the incident occurred due to a clash between two factions.

(3.) Report has been filed by the Investigating Officer through the Public Prosecutor to the effect that the statements of the defacto complainant has been recorded that he has no objection in quashing the proceedings. Hence, the Crl.M.C is allowed and the entire proceedings in C.C.No. 850/2019 on the file of the Judicial First Class Magistrate Court, Pathanamthitta, stands quashed under Section 482 of the Cr.P.C and the accused be discharged.