SANTHOSH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 Final Report in Crime No. 446/2012 of Chengannur Police Station and all further proceedings in C.C.No. 666/2021 on the files of the Judicial First Class Magistrate Court, Chengannur on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioner are under Sections 498A and 494 of IPC.