HYDROSE Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 2 Final Report in Crime No.123/2021 of Pothukal 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 de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 498A, 406, 294(b) and 506 read with Sec. 34 of the IPC.