JUSTIN JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A2 final report in C.C.No.1762 of 2021 on the files of the Judicial First Class Magistrate Court, Irinjalakuda on the ground of settlement between the parties.

(2.) The petitioners are accused Nos.1 to 3. The 2nd respondent is the de facto complainant.

(3.) The offence alleged against the petitioners is punishable under Sec. 498A of the Indian Penal Code.