S.V. SUMESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A2 Final Report in Crime No.1056 of 2017 of Neyyattinkara Police Station which now pending as C.C.No.1366 of 2017 on the files of the Judicial First Class Magistrate Court-I, Neyyattinkara 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 punishable under Sec. 498A of IPC.