GIRISH M.S, Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash all further proceedings pursuant to Annexure 1 FIR in Crime No.3/2022 of Cyber Police Station, Wayanad 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. 506, 509. 354A(1)(ii) of IPC and Sec. 67A of Information Technology Act, 2000.