SHAFEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A1 Final Report in Crime No.790/2019 of the Nagaroor Police Station, Thiruvananthapuram now pending as C.C. No.173/2020 of Judicial First Class Magistrate Court-I, Attingal on the ground of settlement between the parties.

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

(3.) The offence alleged against the petitioners are under Sec. 498(A) of the IPC.