SETHUNATH Vs. REMYA K. R.

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 1 Final Report in C.C.No. 60/2021 on the file of the Judicial First Class Magistrate Court-II, Aluva on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are punishable under Ss. 498A, 323 and 34 of the IPC.