RAJKUMAR S. NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A Final Report in Crime No. 534/2017 of Peroorkada Police Station now pending as C.C.No. 902/2018 on the file of the Judicial First Class Magistrate Court XI, Thiruvananthapuram. During the pendency of the Crl.M.C, the matter has been settled between the parties.

(2.) The petitioners are the accused Nos. 1 to 5. The 2nd respondent is the defacto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 498A, 506(i) and 34 of IPC.