YASWANTH SURESH Vs. REMYA.C.R

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 accused in Crime No. 578/2014 of Mattannur Police Station for the offences punishable under Sections 354 and 506 (1) I.P.C. with a prayer to quash Annexure -I FIR and all further proceedings in Crime No. 578/2014 of Mattannur Police, as the matter is settled out of court.

(2.) THE allegation in the above case is that on 20.3.2013, when the 1st respondent who was a servant in the house of the petitioner was doing her work in the kitchen, the petitioner caught hold of her from behind and attempted outrage her modesty and when the 1st respondent resisted, the petitioner threatened to kill her and now, the case of the petitioner is that the matter is settled out of court.

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