HARIHARASUTHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 3 Final Report in Crime No.1998/2017 of Palarivattom Police Station on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioner are punishable under Ss. 500 and 509 of IPC, Sec. 120(o) of Kerala Police Act and Sec. 66(c) and 66(d) of the Information Technology Act.