P K SUNIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 final report in C.C. No.158 of 2015 on the file of Judicial First Class Magistrate Court, Chottanikkara on the ground of settlement between the parties.

(2.) The petitioner is the 1st accused. The 2nd respondent is the de facto complainant.

(3.) The offence alleged against the petitioner are punishable under Sec. 498A of the Indian Penal Code.