SAJIN KUMAR T.K Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.1119/2020 of Vatakara Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 4. The 3rd respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 498A and 406 read with Sec. 34 of the IPC.