ANSAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure II Final Report in Crime No.4277/2017 of Karunagappally Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 6. The 1st respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 498A, 323 and 494 r/w 34 of IPC.