IMTIAZ AZIZ Vs. VARGHESE BASTIAN

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash further proceedings pursuant to Annexure-1 private complaint in C.C.No. 648/2018 on the files of the Judicial First Class Magistrate Court, Kattakkada, on the ground of settlement between the parties.

(2.) Altogether there are four accused. The petitioner is the accused No.2. The 1st respondent is the de facto complainant.

(3.) The offences alleged against the accused are punishable under Ss. 406, 420, 465, 323, 354 and 294(b) r/w Sec. 34 of the IPC.