C.R. DHEERAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure II Final Report in C.C.No.1100/2018 on the file of the Judicial First Class Magistrate Court, Neyyattinkara on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 4. The 2nd respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 498A, 420 and 34 of IPC.