KOWSALY Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A2 Final Report in C.C.No.187 of 2022 on the file of the Judicial First Class Magistrate Court-I, Ettumanoor on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioner are punishable under Ss. 447, 294(b), 354-A and 506 of Indian Penal Code.