SANTHOSH K.B. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in C.C.No.843/2020 on the file of the Judicial First Class Magistrate Court, Kunnamkulam on the ground of settlement between the parties.

(2.) The petitioners are the accused. The 3rd respondent is the defacto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 354, 323 and 34 of IPC.