UNNIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in C.C.No.17/2022 on the file of the Chief Judicial Magistrate Court, Palakkad on the ground of settlement between the parties.

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

(3.) The offence alleged against the petitioners is punishable under Sec. 498A of the IPC.