JITHITH BALAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in C.C.No.435/2022 on the file of the Judicial First Class Magistrate Court, Chottanikkara on the ground of settlement between the parties.

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

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