SINDHU BHARATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-B Final Report in Crime No.491 of 2019 of Anthikkad Police Station 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 is punishable under Ss. 406 and 498A r/w Sec. 34 of IPC.