JABIR P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A Final Report in C.C.No.202 of 2020 on the files of the Judicial First Class Magistrate Court, Malappuram on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 3. The 2nd respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 341, 323, 325, 406, 498A r/w 34 of IPC.