SHAMEER Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 21st day of July, 2022 This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.205/2020 of Infopark Police Station now pending as C.C.No.1116/2020 on the file of the Judicial First Class Magistrate Court, Kakkanad on the ground of settlement between the parties.

(2.) The petitioners are the accused. The 2nd respondent is the defacto complainant.

(3.) The offence alleged against the petitioners is punishable under Sec. 498 A of IPC.