VIJAYAKUMAR 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 Crime No. 310/2009 of the Karamana Police Station for the offences punishable under Sections 452, 506(ii), 511 and 376 of I.P.C. with a prayer to quash Annexure A1 Final Report and further proceedings pending against the petitioners in Crime No. 310/2009 of the Karamana Police Station, Thiruvananthapuram District as the matter is settled out of court.

(2.) The allegation in the above case is that accused Nos. 1 and 2 who are the friends of the husband of the second respondent trespassed into the house of the second respondent and the first petitioner/first accused committed rape on the second respondent by keeping the second petitioner/second accused outside of the house on three occasions 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.