MOIDU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-2 Final Report in Crime No. 845/2020 of Vadakara police station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 4. The respondent No. 2 is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 498A, 354, 294(b), 420 r/w 34 of the IPC.