AJMAL KHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.705/2020 of Chavakkad Police Station on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are punishable under Ss. 498A, 341, 323 and 506 r/w 34 of IPC.