SIRAJUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 1 Final Report in Crime No.259/2012 of Ottapalam Police Station now pending as C.C.No.301/2012 on the file of the Judicial First Class Magistrate Court-I, Ottapalam on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 and 2. The 2nd respondent is the defacto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 498 A, 419, 420 read with Sec. 34 of IPC.