SAVI SEBASTIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A4 Final Report in C.C.No.30/2020 on the file of the Chief Judicial Magistrate Court, Thrissur on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 and 2. The 2nd respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 341, 323, 498A, 406, 427 and 506 r/w 34 of IPC.