SHIBIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl. M.C. has been preferred to quash Annexure A1 Final Report in Crime No. 19/2020 of Mulavukad police station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 3. The respondent No. 2 is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 452, 354, 3564A, 498A r/w 34 of the IPC.