NAVAS SHEREEF Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 2 Final Report in Crime No.462/2021 of Edakkara Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 4. The 2nd respondent is the defacto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 498 A, 406, 506 read with 34 of IPC.