VINOD KUMAR Vs. MANJEESHA T.A.

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure II Final Report in C.C.No.588/2020 on the files of the Judicial First Class Magistrate Court, Ramankary on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 1st respondent is the defacto complainant.

(3.) The offences alleged against the petitioner are under Sections 294(b), 341 and 323 of IPC.