SUJITH M.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash all further proceedings pursuant to Annexure 2 FIR in Crime No.1114/2022 of Njarakkal Police Station on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 3rd respondent is the defacto complainant.

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