HARIKUMAR K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-B final report in C.C.No.666 of 2021 on the file of the Judicial First Class Magistrate Court-II, Kochi, on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioner are punishable under Ss. 354A(1) (iii), 354A(2), 354D of Indian Penal Code.