GIREESH K.R Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure I Final Report in Crime No.1477/2019 of Palluruthy Police Station now pending as C.C.No.134/2020 on the file of the Judicial Magistrate of First Class-II, Kochi on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are punishable under Ss. 498 A, 323 read with 34 of IPC.