NAWAF Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 charge sheet dtd. 22/2/2015 in C.C. No.1235/2015 of the 6th Judicial First Class Magistrate Court-II, Kollam on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 4. The 3rd respondent is the de facto complainant.

(3.) The offence alleged against the petitioners are under Ss. 323 of the IPC and 31(1) r/w. 18 of the DV Act.