DR.KAUSER EDAPPAGATH,J. - (1.)This Crl.M.C. has been preferred to quash Annexure 1 Final Report in C.C.No.1068/2017 on the file of the Judicial First Class Magistrate Court, Parappanangadi 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 and 4th respondent is the injured.
(3.)The offences alleged against the petitioners are punishable under Ss. 406, 498A and 323 r/w 34 of IPC and Sec. 23 of the Juvenile Justice (Care and Protection of Children) Act.