AJINAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.402/2021 of Areakkode Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused. The 2nd respondent is the defacto complainant.

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