AJMAL A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A3 Final Report in C.C.No.838/2022 on the file of the Judicial First Class Magistrate Court I, Kayamkulam on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 3rd respondent is the de facto complainant.

(3.) The offences alleged against the petitioner are punishable under Ss. 498A and 406 of IPC.