SHAJU M. J. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash all further proceedings in C.C.No.970/2004 on the file of the Judicial First Class Magistrate Court, Chalakkudy 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.