PRAKASHAN V.P. Vs. AKSHARA RAJESH

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in C.C. No.148/2017 on the file of the Judicial First Class Magistrate Court-I, Perumbavoor on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 3. The 1st respondent is the defacto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 498A, 406, 506(i) read with 34 of IPC.