JOJAPPAN JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 Final Report in S.C.No.578/2022 on the file of the Sessions Court, Alappuzha on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 2nd and 3rd respondents are the victims.

(3.) The offences alleged against the petitioner are punishable under Ss. 354, 294(b) and 506(i) of IPC and Ss. 7 and 8 of the Protection of Children from Sexual Offences Act (for short 'the POCSO Act').