ASHIQUE K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure ("the Code" for brevity) with a prayer to quash the proceedings pending against the petitioners.

(2.) The petitioners herein are the accused in C.C. No. 2161 of 2016 on the file of the Judicial First Class Magistrate Court-I, Hosdurg. In the said case, they stand indicted for having committed offences punishable under Sections 143, 147, 148, 447 and 506(ii) r/w. Section 149 of the IPC. In the course of investigation, it was revealed that the 3rd accused in the subject crime is a juvenile in conflict with law. The final report, insofar as he is concerned, was submitted before the Juvenile Justice Board Kasaragod.

(3.) I have heard the learned counsel appearing for the petitioners, the party respondent and the learned Public Prosecutor. It is submitted that the entire disputes between the parties have been amicably resolved. Reliance is placed on the affidavit filed by the 2nd respondent to buttress his submission. It is urged that the dispute is purely personal in nature and would not affect public peace or tranquility.