VISHNU P.P Vs. JIJI

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 2 Final Report in Crime No.571/2021 of Kattoor Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 and 2. The 1st respondent is the de facto complainant and 2nd and 3rd respondents are the charge witnesses.

(3.) The offences alleged against the petitioners are punishable under Sec. 66(c) of the Information Technology Act.