ABDUL KHADER 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 sole accused in Crime No. 368/2014 of Chakkarakkallu Police Station for the offences punishable under Sections 447, 323, 324, 354, 294(b) and 506 of I.P.C. with a prayer to quash Annexure A FIR in Crime No. 368/2014 of Chakkarakkallu Police Station, pending on the files of the Chief Judicial Magistrate, Thalassery as the matter is settled out of court.

(2.) The allegation in the above case is that the accused and his wife, who are close relatives, on 19.4.2014 at about 11 a.m. trespassed into her compound while she was plucking coconut from adjacent property and hit her in her chest and pushed her down 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 second respondent. I have also heard the learned Public Prosecutor.