KRISHNA P MOHAN Vs. PRAVEEN K. P.

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-1 Final Report in Crime No. 6/2020 of Viyyur Police Station on the ground of settlement between the parties.

(2.) The petitioner is the de facto complainant. The respondent Nos. 1 to 3 are the accused.

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