MUHAMMED FASAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 2 Final Report in Crime No. 1653/2013 of Panangad Police Station on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 3rd respondent is the victim and the 4th respondent is the de facto complainant.

(3.) The offences alleged against the petitioner are punishable under Ss. 384 and 354D(i)(ii) of IPC and Ss. 66(A), 66(D) and 66(E) of the Information Technology Act.