SREEJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure AI Final Report in Crime No.1026/2021 of Hosdurg Police Station now pending as C.C.No.41/2022 on the file of the Judicial First Class Magistrate-I, Hosdurg 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. 498A, 341, 323, 324 read with 34 of IPC.