RAHEES Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure I Final Report in Crime No.88/2020 of Areecode Police Station now pending as C.C.No.497/2020 on the files of the Chief Judicial Magistrate Court, Manjeri on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 2nd respondent is the defacto complainant.

(3.) The offences alleged against the petitioner are under sec. 498A and 406 of IPC.