JAGIR HUSSAIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.1222 of 2015 of Nallalam Police Station on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 2nd respondent is the de facto complainant.

(3.) The offences alleged against the petitioner is punishable under Ss. 406 and 498A of the Indian Penal Code.