SAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A1 Final Report in C.C.No.2929/2016 on the file of the Judicial First Class Magistrate Court-III, Attingal on the ground of settlement between the parties.

(2.) Altogether, there are four accused. The petitioners are the accused Nos.2 and 4. The 2nd respondent is the de facto complainant.

(3.) The offences alleged against the accused are under Ss. 120B, 420 r/w 34 of the IPC.