VIJIN RAVINDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-B Final Report in CC.No.102/2022 of the Judicial First Class Magistrate Court-II, Hosdurg 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.