SURENDRAN Vs. SNEHA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash further proceedings pursuant to Annexure A2 Final Report in Crime No.150/2021 of Malayinkil Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1, 3 and 4. it is submitted that the 2nd accused is no more. The 1st respondent is the defacto complainant.

(3.) The offences alleged against the petitioners are under Ss. 294(b), 324, 509 and 34 of IPC.