PRANAV M.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A3 Final Report in C.C.No.416/2021 on the file of the Judicial Magistrate of First Class-IX, Ernakulam on the ground of settlement between the parties.

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

(3.) The offence alleged against the petitioner are punishable under Ss. 452, 354, 354A(1)(i), 354D(1)(i) and 509 of IPC.