SARATH BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in C.C.No.955/2018 on the file of the Judicial First Class Magistrate Court II, Kollam on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are under Ss. 294, 341, 323 and 498(A) r/w 34 of IPC.