JERRY K. VARGHESE Vs. SHAINA P.K.

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A Final Report in C.C.No.501/2022 on the file of the Judicial First Class Magistrate Court I, Muvattupuzha on the ground of settlement between the parties.

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

(3.) The offence alleged against the petitioners is punishable under Sec. 498A r/w 34 of IPC.