PRAJEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A Final Report in C.C.No.1311/2021 on the file of the Judicial First Class Magistrate Court, Malappuram on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are punishable under Ss. 498A, 406 and 34 of IPC.