SUMESH Vs. SHILPA RANI N.S

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 Final Report in C.C.No.3410/2020 on the file of the Judicial First Class Magistrate Court-II, Nedumangad on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 1st respondent is the defacto complainant.

(3.) The offences alleged against the petitioner are under Ss. 498 A and 323 of IPC.