JULIUS JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Cr.P.C. seeking to quash Annexure A1 charge sheet and all further proceedings in S.C. No.1115/2023 on the file of the Additional Sessions Court for Cases against Atrocities and Sexual Violence against Women and Children, Ernakulam which arose from Crime No.2660/2012 of Angamaly Police Station, Ernakulam.

(2.) The petitioner is the sole accused in the above crime. The offence alleged against the petitioner is punishable under Sec. 511 of 376 of the Indian Penal Code.

(3.) Respondent No.3, the defacto complainant entered appearance through counsel. She filed an affidavit stating that the petitioner/accused is a resident of her locality and that she happened to initiate the prosecution on a mistaken understanding of facts. It is further stated that the entire dispute between them has been settled out of Court at the instance of a Mediator.