VIJO S/O VARGHESE Vs. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR HIGH COURT OF KERALA ERNAKULAM

JUDGEMENT

(1.) THE petitioners are accused in Crime No.1697 of 2011 of Angamaly police station, as per Annexure I FIR which was registered on receiving a complaint under section 156 (3) of Cr.P.C. from the Judicial First Class Magistrate court- II, Aluva, preferred by the 2nd respondent herein. THE offence alleged against the petitioners are under section 498 A r/w 34 of IPC. THE petitioners have preferred the above M.C. with a prayer to quash Annexure I FIR as the dispute between the petitioners/accused and the complainant has already been settled as per Annexure II settlement.

(2.) HEARD Sri.T.M.Raman Kartha learned counsel for the petitioners and Sri.Siju Varghese learned counsel for the 2nd respondent-the defacto complainant.