K V RAMABHADRAN Vs. ANNAMMA THOMAS

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 Crime No. 446 of 2013 of Kottayam East Police Station for the offence punishable under Sections 214, 294(b), 506(i) of I.P.C. with a prayer to quash Annexure-II final report in the above crime, as the matter is settled out of court.

(2.) The allegation in the above case is that the petitioner, being a counsel appointed by accused Murukamma in Crime No. 362/13 of Kottayam East Police Station u/s. 379 of IPC for theft of a gold chain during bus journey, persuaded the de facto complainant/1st respondent, in order to give her statement favourable in court to get the accused released on bail and also to get the offence compounded, calling her many times from his mobile phone to the mobile phones possessed by her and her husband, and also to her land phone, from 12.5.2013 to 16.5.2013. It is also alleged that the petitioner offered Rs. 10,000/- to the 1st respondent towards compensation for compounding the offence and also told that an advocate would be appointed to her to get released the stolen property from the custody of court and that the 1st respondent rejected the offer and therefore the petitioner threatened and used abusive words to her using his mobile phone and thereby committed the offence as alleged by the prosecution. 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 the 1st respondent. I have also heard the learned Public Prosecutor.