MURALEEDHARAN Vs. AYISHA HARRIS

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 petitioners, who are accused in Crime No. 255 of 2014 of Vellarikundu Police Station for the offence punishable under Section 384 r/w Section 34 of I.P.C. with a prayer to quash all further proceedings against these petitioners in the above crime, as the matter is settled out of court.

(2.) The allegation in the above case is that first respondent along with her husband and two children are residing in Parappa Village. The husband of the first respondent had borrowed some money from the first petitioner by pledging document related to his property and he has been paying in interest regularly. While so, the first petitioner came to the house of the first respondent and threatened that unless money borrowed is paid, the husband of the first respondent has to register the property in the name of the 2nd petitioner. Due to the said threat, the husband of the first respondent left the place and now, the case of the petitioners is that the matter is settled out of court.

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