PRIJI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 Final Report in C.C.No. 520/2012 on the file of the Judicial First Class Magistrate-I, Attingal on the ground of settlement between the parties.

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

(3.) The offence alleged against the petitioner is punishable under Sec. 498 A of IPC.