ANZAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in CC No. 1046/2020 on the file of the Judicial First Class Magistrate's Court-I, Neyyattinkara on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 4. The respondent No. 3 is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 498A, 323, 506(1) r/w 34 of the IPC.