RAJESH K 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 petitioners, who are the accused in Crime No. 279 of 2014 of Mankara Police Station for an offence punishable under Sec. 498A read with Sec. 34 of IPC with a prayer to quash the entire proceedings in the aforesaid Crime, as the matter is settled out of court.

(2.) The allegation in the above case is that the accused demanding money, physically and mentally harassed the de facto complainant, and now, the case of the petitioners is that the matter is settled out of court.

(3.) Heard the learned counsel for the petitioners as well as the 2nd respondent/de facto complainant. I have also heard the learned Public Prosecutor.