BIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 Final Report in Crime No. 734/2014 of Anchalummoodu Police Station now pending as C.C.No.1945/2014 on the file of the Judicial First Class Magistrate Court-I, Kollam on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 7. The 3rd respondent is the defacto complainant.

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