UBAID Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.290/2014 of Nattukal Police Station and all further proceedings in C.C.No.328/2016 on the files of the Judicial First Class Magistrate Mannarkkad 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 offence alleged against the petitioners are under Ss. 498A of IPC.