NAVAF P. P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 2 Final Report in Crime No. 486/2021 of Edacherry Police Station on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are punishable under Ss. 323, 498A and read with Sec. 34 of IPC.