MOHAMMADALI 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 in C.C. No. 1111/2012 of the Judicial First Class Magistrate Court-I, Hosdurg which is a case instituted upon the police report in Crime No. 83/2012 of Rajapuram Police Station for the offences punishable under Sections 452, 323, 324 read with Section 34 of I.P.C. with a prayer to quash all proceedings in C.C. No. 1111/2012 on the file of the Judicial First Class Magistrate Court-I, Hosdurg as the matter is settled out of court.

(2.) The allegation in the above case is that the accused had attacked the de facto complainant and her husband and while trying to block the assault, the de facto complainant got injured and the accused have thus committed the offences punishable under Sections 452, 323, 324 read with 34 of I.P.C. and now, the case of the petitioners is that the matter is settled out of court.

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