RAJKUMAR. P @ RAJAN Vs. ASHOKAN P. K.

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.382/2019 of Chandera Police Station now pending as C.C.No.1360/2019 on the files of the Judicial First Class Magistrate Court-I, Hosdurg on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 and 2. The 1st respondent is the defacto complainant. The 2nd respondent is the victim.

(3.) The offence alleged against the petitioners is under Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act.