XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure II Final Report in C.C.No.60/2020 on the file of the Chief Judicial Magistrate Court, Thiruvananthapuram 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 punishable under Ss. 354D, 469, 506 and 509 of IPC, Ss. 67, 66E and 66D of the Information Technology Act.