MUHAMMED RAFEEQ @ MANI Vs. STATE OF KERALA

JUDGEMENT

(1.) The above petition is filed under Section 482 of the Criminal Procedure Code (for short 'Cr.P.C.') at the instance of the petitioner, who is an accused in Crime No.687 of 2013 of Perinthalmanna Police Station for the offences punishable under Sections 326 of I.P.C., with a prayer to quash Annexure-1 F.I.R and all further proceedings against the petitioner in Crime No.687 of 2013 of Perinthalmanna Police Station before the Judicial First Class Magistrate-1, Perinthalmanna as it is an abuse of process of Court and as the matter is settled out of court.

(2.) The allegation in the above case is that on 13/5/2013 at 9.30 a.m the petitioner restrained the defacto complainant at Ponnanikrushu in Perinthalmana and inflicted injuries with a weapon like iron rod, as a result of which the left hand of the defacto complainant fractured and accordingly the petitioner is committed the offence punishable under Section 326 IPC. According to the petitioner the case is now settled between the parties.

(3.) Heard the learned counsel for the petitioners as well as the second respondent. I have also heard the learned Public Prosecutor.