SIDDIQUE Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure II Final Report in Crime No. 1149/2020 of Vadakara Police Station and all further proceedings in C.C.No.84/2021 on the files of the Judicial First Class Magistrate Court, Vadakara 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 under Sections 498A, 406, 323 and 34 of IPC.