HRISHICHAND T. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in C.C.No.339/2020 on the file of the Judicial First Class Magistrate Court, Nilambur on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 1st Respondent is the defacto complainant.

(3.) The offences alleged against the petitioner are punishable under Sec. 498A, 406, 323 read with 34 of IPC.