SUBHASH O. P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in C.C.No.1068/2017 on the file of the Judicial First Class Magistrate Court, Vatakara 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. 323, 406 and 498A of IPC.