PRAVEEN MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A1 Final Report in C.C.No.425 of 2011 on the file of the Judicial First Class Magistrate Court, Alathur on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1, 3 and 4. The 2nd accused is no more. The 2nd respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 498-A r/w 34 of Indian Penal Code.