HUBAIL A Vs. MUNA NASAR

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure II Final Report in C.C.No.425/2022 on the file of the Judicial First Class Magistrate Court I, Haripad on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 1st respondent is the de facto complainant and the 2nd respondent is the mother of the de facto complainant.

(3.) The offences alleged against the petitioner are punishable under Ss. 498A and 323 r/w 34 of IPC.