FENNI SAMUEL Vs. ANU P.KUMAR

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash all further proceedings pursuant to Annexure A1 Final Report in Crime No.1625/2018 of Medical College Police Station, Thiruvananthapuram on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 and 2. The 1st respondent is the defacto complainant.

(3.) The offence alleged against the petitioners are punishable under Sec. 498 A of IPC.