NITIN A. M. Vs. AYSHA K.

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure B Final Report in Crime No.550/2017 of Vidya Nagar Police Station, Kasaragod on the ground of settlement between the parties.

(2.) The petitioner is the 1st accused. It is submitted that the case as against the 2nd accused has already been quashed as per Annexure D order. The 1st Respondent is the de facto complainant. The 2nd Respondent is the husband of the de facto complainant.

(3.) The offences alleged against the petitioner are punishable under Ss. 452, 323, 324, 427, 354, 294(b) and 308 r/w Sec. 34 of IPC.