MANU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 Final Report in Crime No.479/2019 of Vithura Police Station now pending as C.C.No.1944/2019 on the file of the Judicial Magistrate of First Class (Forest Offences) Nedumangadu on the ground of settlement between the parties.

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

(3.) The offence alleged against the petitioners are punishable under Ss. 498A read with 34 of IPC.