VISWAS SOMAN 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 accused in F.I.R No.339/2014 of the Nadakkavu Police, Kozhikode for the offence punishable under Section 66(C) of the Information Technology Act with a prayer to quash Annexure A1 F.I.R and all further proceedings therein which is now pending before the City Police Commissioner, Kozhikode, as the matter is settled out of court.

(2.) THE allegation in the above case is that the petitioner was the classmate of Neha Niyas, the daughter of the 2nd respondent herein. While so, the petitioner has opened a false profile in the name of the daughter of 2nd respondent and he mis -utilized that profile in a bad manner so as to ridicule the character of the daughter of the 2nd respondent, and thus, he 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 2nd respondent. I have also heard the learned Public Prosecutor.