SREENISH A.J. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 1 Final Report in Crime No.1030/2020 of Hill Palace Police Station now pending as C.C.No.168/2021 on the file of the Judicial First Class Magistrate Court, Thripunithura on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 and 2. The 2nd respondent is the defacto complainant.

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