MUBASHIR C.P Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 1 Final Report in SC No.521/2020 on the files of Assistant Sessions Court, Kannur on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 2nd respondent is the de facto complainant.

(3.) The offences alleged against the petitioner are punishable under Ss. 448, 427 and 308 of IPC.