ASIF C.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in C.C.No.1266/2021 on the file of the Judicial First Class Magistrate Court I, 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.