ALKA SOLY PRAKASH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-II Final Report in C.C.No. 89 of 2018 on the file of the Judicial First Class Magistrate Court-IV, Kozhikode on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 2nd respondent is the de facto complainant and the 3rd respondent is the injured.

(3.) The offences alleged against the petitioner are punishable under Ss. 341, 323, 448, 294(b) and 427 of Indian Penal Code.