ABOOBACKER SIDDIQUE Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-1 private complaint in C.M.P No. 394/2018 on the files of the Judicial First Class Magistrate Court-II, Kasaragod, on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 5. The 1st respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 403, 406, 506(i), 323 and 498 A of IPC and also under the Provisions of the Protection of women from the Domestic Violence Act.