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Judgment
The petitioners are the accused in Crime No.119 of 2021 on the file of the Peechi Police Station, Thrissur. The above case is registered against the petitioners alleging offences punishable under Sections 451, 427, 324, 294 (b), 506 r/w 34 of the IPC.
When this matter came up for consideration, the learned counsel for the petitioners submitted that the matter is settled. The learned counsel appeared for the respondent Nos. 2 and 3, who are the victims in this case, also submitted that the respondent Nos. 2 and 3 have no grievance against the petitioners. The Public Prosecutor also submitted that the matter is settled. In the light of the above submissions, I think this Crl.M.C. can be allowed.
Having considered the gravity of the offences alleged, nature of the injury caused and having perused the affidavits filed by the respondent Nos. 2 and 3 the contents of which are submitted to be true and voluntary, I am satisfied that the matter has been amicably settled and that no public interest is involved in this matter. Moreover, in view of the settlement arrived at between the parties, there is no possibility of the criminal proceedings ending in conviction. As such, continuance of the proceedings will amount to an abuse of process of court and hence, in view of the legal position set out by the Honourable Supreme Court in Madan Mohan Abbot v. State of Punjab [(2008) 4 SCC 582] and Gian Singh v. State of Punjab and another [(2012)
10 SCC 303], there is no impediment in granting the relief.
Hence, this Crl.M.C. is allowed. All further proceedings against the petitioners in Crime No.119 of 2021 on the file of the Peechi Police Station, Thrissur, are quashed.