RASHEED K.M. 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 accused Nos. 1 and 2 in FIR No. 1251/2014 of the Anthikad Police Station, Trichur registered with Judicial First Class Magistrate Court -II, Trichur for the offences punishable under Sections 452,341,323,354,506(I) and 294(b) read with Section 34 of I.P.C. with a prayer to quash Annexure I FIR No.1251/2014 of Anthikad Police Station as the matter is settled out of court.

(2.) THE allegation in the above case is that the petitioners on 1.8.2014 at 16 hours trespassed into the house of the de facto complainant and had beaten the de facto complainant and threatened her and abused her with obscene language and thus, the petitioners have committed the offences punishable under Sections 452,341,323,354,506(I) and 294(b) read with Section 34 of I.P.C.and now, the case of the petitioners is that the matter is settled out of court.

(3.) THE learned counsel for the petitioners submitted that during the pendency of the above case, the matter is settled amicably between the parties to the dispute which is the subject matter of the above case. Therefore, the continuation of the proceedings in the above case is abuse of process of law and proceedings.