SREEJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 Final Report in C.C.No.144/2020 on the file of the Judicial First Class Magistrate Court-II, Aluva on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 5. The 2nd respondent is the defacto complainant.

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