ANEEZ Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A2 Final Report in Crime No.1237 of 2021 of Sasthamcotta Police Station which is now pending as C.C.No.704 of 2021 on the files of the Judicial First Class Magistrate Court, Sasthamcotta on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 5 The 3rd respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 498A, 420, 406 r/w 34 of IPC.