RAMSHEED M Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in CC.No.1088 of 2021 on the file of Judicial First Class Magistrate I, Hosdurg, 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 offences alleged against the petitioners are punishable under Ss. 498 A, 323 r/w 34 of Indian Penal Code.