DHANANEESH N. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 3 Final Report in Crime No.680/2020 of Bekal Police Station 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 offence alleged against the petitioners is punishable under Sec. 498A of IPC.