ARUN KISHORE Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure II Final Report in C.C.No.1784/2021 on the file of the Additional Chief Judicial Magistrate Court, Thiruvananthapuram on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 3. The 2nd Respondent is the defacto complainant.

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