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Judgment
Petition filed under Section 482 Cr.P.C.
Petitioners and additional respondents 3 and 4 are accused in Crime No.117 of 2017 of Chevayoor Police Station registered for the offences under Sections 143, 147, 148, 323, 324, 326, 452 and 506 r/w Section 149 of the Indian Penal Code. The second respondent is the victim. It is submitted that the matter has been settled and the proceedings in the criminal case may be quashed.
Heard the learned counsel for the petitioners and the second respondent and the learned Public Prosecutor.
The second respondent has filed an affidavit stating that the matter has been settled and he has no objection to the proceedings in the criminal case being quashed. I am satisfied that the allegation of settlement is true and no public interest is involved in this case.
In the result, this Crl.M.C. is allowed. The proceedings in Crime No.117 of 2017 of Chevayoor Police Station are quashed. If any material objects have been produced in the case, the learned Magistrate may pass appropriate orders for their disposal.