M.P.VINOD 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 the accused in C.C.No.19/2013 of the Judicial First Class Magistrate Court, Ottappalam, for the offences punishable under Section 498A of I.P.C. with a prayer to quash all further proceedings against the petitioner/accused in C.C.No.19/2013 before the Judicial First Class Magistrate Court, Ottappalam, pursuant to Annexure I private complaint and Annexure -II summons as the matter is settled out of court.

(2.) THE allegation in the above case is that the petitioner/husband had illtreated the second respondent/the de facto complainant/wife and physically and mentally harassed her and thereby, the accused has committed the aforesaid offence and now, the case of the petitioner is that the matter is settled out of court.

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