FEROZ KHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A Final Report in C.C.No. 79/2017 on the files of the Judicial 1st Class Magistrate Court-II, Attingal on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 4. The 2nd respondent is the defacto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 354, 498A and 323 read with Sec. 34 of IPC.