ANOOP Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.816/2020 of Edathala Police Station now pending as C.C.No.257/2021 on the file of the Judicial First Class Magistrate Court-I, Aluva on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 4. The 3rd respondent is the defacto complainant.

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