MAMMAN VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in C.C.No.94/2020 on the file of the Judicial First Class Magistrate Court II, Mavelikkara on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 1st respondent is the de facto complainant.

(3.) The offences alleged against the petitioner are punishable under Ss. 294(b) and 506(1) of IPC.