SUSHEEL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A2 Final Report in C.P.No.50/2020 of Judicial First Class Magistrate Court, Vadakara on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are punishable under Ss. 498(A), 406, 308 and 354 r/w Sec. 34 of IPC.