(1.) This is an application filed under Section 482 Cr.P.C for quashing the proceedings against the petitioner in the case S.C No.292/2019 on the file of the Assistant Sessions Court, Chavakkad.
(2.) The allegation against the petitioner is that he has committed the offences punishable under Sections 143,147,148,341,323,326 and 307 read with 149 IPC. There were altogether six accused in the case. Out of them, the third accused was no more at the time of trial of the case. The petitioner herein, who is the second accused in the case, did not appear during the trial. The other accused in the case faced the trial in the case S.C No. 376/2015. As per the judgment dated 10.12.2015 in that case, all those accused were acquitted by the trial court on the ground that the injured as well as the eye witnesses did not support the prosecution case. It appears that the case against the petitioner herein, who was the second accused in the case, was split up and refiled as S.C No.292/2019.
(3.) The second respondent herein is the victim of the offences allegedly committed by the accused in the case. It is submitted that the matter has been settled between him and the petitioner. Therefore, it is prayed that the proceedings against the petitioner in the case may be quashed. It is also submitted that, in view of the acquittal of all other accused in the case by virtue of the judgment in S.C No. 376/2015, no useful purpose would be served by continuing the proceedings against the petitioner.