AI Structured Summary
Not yet generated for this judgment
Judgment
1.Petitioner is the 2nd accused in crime
no.991/2015 registered at the Ernakulam town
south police station. The 1st accused is stated to
be a private limited company. The petitioner is
one of the directors of the said company.
2.The offences alleged against the petitioner and
his company and also against others are those
punishable under Secs 120B and 420 of IPC . The
allegation is that the accused persons had
received Rs 6,00,000/- for the treatment of the
3rd respondent for cancer, but the treatment
produced no good result.
3.When the matter is taken up, the learned counsel
for the petitioner and the learned counsel for
the 3rd respondent have submitted that the dispute
has amicably been settled on payment of a sum of
Rs 5,00,000/- by the petitioner to the 3rd
respondent. Annex-2 document is produced to prove
the said payment. Both the counsel have submitted
that the relief sought in the petition may be
granted as the matter has been settled between
them.
4.The dispute between the petitioner and the 3rd
respondent has been settled. The offence under
Sec.420 of IPC is compoundable with the leave of
the court. In these circumstances I am of the
opinion that the Crl M.C can be allowed to the
extent indicated below.
5.All proceedings in pursuance of the FIR in crime
no.991/2015 of the Ernakulam town south police
station as against the petitioner herein stand
quashed. The Crl M.C is allowed to that extent.