ABHI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 1 Final Report in C.C.No.2631/2013 on the file of the Judicial First Class Magistrate Court-III, Thrissur on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 and 2. The 2nd respondent is the de facto complainant. The 3rd respondent is the CW2.

(3.) The offences alleged against the petitioners are punishable under Ss. 447, 427 and 506(i) read with Sec. 34 of the IPC.