HARIS ABDUL SALAM PUTHETT Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-1 Final Report in C.C.No.114/2022 of Judicial First Class Magistrate Court, Mattannur 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 Sec. 498A r/w Sec. 34 of Indian Penal Code.