DHANESH 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. 961 of 2013 on the file of the Judicial Fist Class Magistrate-I, Ernakulam which is a case instituted upon the police report in Crime No. 215 of 2013 of Mulavukadu Police Station for offences punishable under Sections 323, 354 and 427 of I.P.C. with a prayer to quash Annexure 1 and 2, FIR and charge sheet in the aforesaid crime, as the matter is settled out of court.

(2.) The allegation in the above case is that when the de facto complainant was talking with her husband's fried one Mr. Boban, the accused who is a family friend of her, slapped on her face and caught hold of her hand and destroyed her mobile phone worth Rs. 3500/-, 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 respondents 2 and 3. I have also heard the learned Public Prosecutor.