MUHAMMED ASLAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A2 Final Report in C.C.No.499/2020 on the ground of settlement between the parties.

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

(3.) The offence alleged against the petitioners are punishable under Ss. 323, 498(A) read with Sec. 34 of the Indian Penal Code, 1860.