SHAFEEQ Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 1 Final Report in C.C.No.823/2018 on the file of the Judicial First Class Magistrate Court, Njarakkal on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 2nd respondent is the defacto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 294(b), 323 and 506(i) of IPC.