ANKITA S.S Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C has been preferred to quash Annexure A2 final report in Crime No.135/2019 of Puthoor Police Station, Kollam on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 3. The 3rd respondent is the defacto complainant.

(3.) The offences alleged are under Ss. 451, 294(b), 506(i) and 323 r/w 34 IPC. 3. The de-facto complainant entered appearance through counsel. An affidavit sworn in by the de-facto complainant has also been produced.