SHIJU NEELAKANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A Final Report in C.C.No.336/2012 on the file of the Judicial First Class Magistrate Court, Thiruvalla 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 under Sec. 498A of IPC.