MADHUSOODANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A2 Final Report in C.C.No.1588/2020 on the files of the Judicial First Class Magistrate Court-II, Hosdurg on the ground of settlement between the parties.

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

(3.) The offence alleged against the petitioners is punishable under Sec. 498A of IPC.