SAJU M.P Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure II Final Report in Crime No.1079/2019 of Thrissur East Police Station now pending as C.C.No.1550/2019 on the file of the Judicial First Class Magistrate I, Thrissur on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 3. The 2nd respondent is the defacto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 354, 354 A(ii)(iv) and 34 of IPC.