SAJI MATHAI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A2 Final Report in C.C.No.872 of 2019 on the file of the Judicial First Class Magistrate Court, Chottanikkara on the ground of settlement between the parties.

(2.) The petitioner is the accused No.1. The 3rd respondent is the de facto complainant.

(3.) The offences alleged against the petitioner are punishable under Ss. 341, 294(b), 506(1), 323 and 354 of Indian Penal Code.