SUBASH BOZZ V.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 1 Final Report in Crime No.352 of 2016 of Vidya Nagar Police Station, Kasaragod on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are punishable under Ss. 324, 506(1) and 498A read with Sec. 34 of the Indian Penal Code.