KAHAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure II Final Report in Crime No.506/2021 of Sooranadu Police Station now pending as C.C.No.329/2021 on the files of the Judicial First Class Magistrate Court (Temporary), Sasthamcotta on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioner are under Ss. 294(b), 451, 323 and 354 of IPC.