RAZIA SALAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.771/2017 of Chandera Police Station on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 3 rd respondent is the de facto complainant.

(3.) The offence alleged against the petitioner is punishable under Sec. 79 of the Juvenile Justice (Care and Protection of Children) Act, 2015.