ANEESH P. MOHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.607/2019 of Aranmula Police Station, Pathanamthitta and all further proceedings in CC No.428/2021 on the file of the Judicial First Class Magistrate Court-I, Pathanamthitta on the ground of settlement between the parties.

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

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