LAL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This CrI.M.C. has been preferred to quash Annexure-2 Final Report in C.C.No.648/2021 on the file of the Judicial First Class Magistrate Court-II, Attingal on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 2nd respondent is the de facto complainant.

(3.) The offence alleged against the petitioner is punishable under Sec. 498A of the IPC.