XAVIER Vs. MARIA GORETHY GEORGE

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 2 Final Report in C.C.No.488/2020 on the file of the Judicial First Class Magistrate Court II, Kochi on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 7. The 1st respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 120B, 417, 419, 465 and 471 r/w 34 of IPC.