ANIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.141/2022 of Kadakkavoor Police Station on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 3rd respondent is the de facto complainant. The 4th respondent is the injured.

(3.) The offences alleged against the petitioner are punishable under Ss. 294(b), 452, 324, 354, 506(ii) and 308 of the IPC.