NOORJAHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-2 Final Report in C.C. No. 471/2013 on the files of the Judicial First Class Magistrate Court-III, North Paravur, on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 3 to 6. The accused Nos. 1 and 2 are no more. The 2nd respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 406, 498(A), 323 and 294(b) r/w 34 of the Indian Penal Code.