V.P.GOPALAKRISHNAN NAIR Vs. THARA PRADEEP

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 numbers 1 to 4 in C.C.No.379/2005 of the Judicial First Class Magistrate Court, Changanassery, for the offences punishable under Sections 420, 406, 120(B), 354, 366(B), 506 and 34 of the I.P.C. with a prayer to quash Annexure I to III as the matter is settled out of court.

(2.) THE allegation in the above case is that the accused 1 to 4 are alleged to have conspired among themselves with the intention to cheat the de facto complainant for making unlawful financial gain to themselves and thereby cause unlawful loss to her and also promising good job at Saudi Arabia in the company where the first accused was working for the de facto complainant and her husband for salaries at the rate of Rs.9,000/ - per month each received a sum of Rs.5 lakhs from the de facto complainant and after taking them to Saudi Arabia, the accused did not arrange to provide them the deserving jobs and on 19th May, 2001 the accused caught hold of the de facto complainant at her residence to outrage her modesty and after reaching home from Saudi the 4th accused called her over phone and abused and thereby all the accused committed the aforesaid offences 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.