ANSHAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.696/2015 of Palluruthy Police Station now pending as C.C.No.1685/2015 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 3. The 1st respondent is the defacto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 323, 324 and 34 of IPC.