VINNI SIVADAS M.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No. 175 of 2021 of Neeleswaram Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 4. The 3rd respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are under Ss. 498A and 406 read with Sec. 34 of the IPC.