NASAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 Final Report in C.P.No.37/2019 on the file of the Judicial First Class Magistrate Court III, Attingal on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 and 2. The 2nd respondent is the de facto complainant. The 3rd respondent is the wife of the 2nd respondent.

(3.) The offences alleged against the petitioners are punishable under Ss. 452, 294(b), 341, 323, 308, 354 and 427 r/w 34 of IPC.