BINOY K.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure I Final Report in C.C.No.611/2019 on the file of the Judicial First Class Magistrate Court, Chittur on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 and 2. The 3rd Respondent is the defacto complainant.

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