AI Structured Summary
Not yet generated for this judgment
Judgment
Petitioners are accused 3 to 10 in Crime No.232 of 2020 of the Kumarakom Police Station, Kottayam district. The crime was registered on the
basis of a complaint filed by the 1st respondent, alleging commission of offences under Sections 143, 147, 148, 447, 294(B), 324, 308, 451 and 427 read
with Section 149 of the Indian Penal Code. It is the case of the petitioners that the complaint came to be filed on the basis of a misunderstanding and
that the matter has been settled between the petitioners and the de facto complainant. Reference is made to the affidavits namely Annexures 2, 3, 4
and 5 sworn to by respondents 1 to 4. It is also pointed out that the 1st and 2nd accused had already approached this Court by filing Crl M.C No.2553
of 2020, seeking to quash Annexure 1 FIR and all further proceedings thereon and that, through an order dated 16.10.2020, this Court had quashed the
proceedings against the 1st and 2nd accused on the basis of the settlement arrived at.
Considering the nature of the offences involved and having considered the judgments of the Honourable Supreme Court in Gian Singh Vs. State of
Punjab and another [2012(4)KLT 108] as explained in Parbatbhai Aahir v. State of Gujarat, (2017) 9 SCC 641, and upon hearing the submissions of
learned counsel on either side and the Learned Public Prosecutor, I find that no fruitful purpose is likely to be served by proceeding with the case
against the petitioners. Further, I also find that no public interest is involved in the case and therefore, there is no legal impediment in granting the relief
sought by the petitioners.
For the aforesaid reasons, this Crl.M.C is allowed Annexure -1 F.I.R in Crime No.232 of 2020 of the Kumarakom Police Station and all further
proceedings thereon against the petitioners will stand quashed.