SEBIN BABY JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.683/2021 of Nadakkavu Police Station on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are punishable under Ss. 406 and 498A of IPC.