RENJU JOSY Vs. SONY FRANCIS

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No. 1029/2018 of Ernakulam North Police Station now pending as C.C.No. 2197/2018 on the file of the Additional Chief Judicial Magistrate, Ernakulam on the ground of settlement between the parties.

(2.) The petitioner is the defacto complainant. The respondent Nos. 1 to 3 are the accused.

(3.) The offences alleged against the accused are punishable under Ss. 498 A and 34 of IPC.