KUNHABDULLAH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 Final Report in Crime No.694/2013 of Payyoli Police Station which is now pending as C.C.No.185/2014 on the file of the Judicial First Class Magistrate Court, Payyoli on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are punishable under Ss. 498 A and 406 read with Sec. 34 of IPC.