SUNNY BHAVANANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 21st day of July, 2022 This Crl.M.C. has been preferred to quash Annexure 2 Final Report in Crime No.2049/2015 of Haripad Police Station now pending as C.C.No.232/2016 on the file of the Judicial First Class Magistrate Court-II, Haripad 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. 498 A, 323, 294(b), 506(i) and 34 of IPC.