JEMI LAWRANCE IMMANUEL Vs. ANU PONNAN

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in C.C. No. 2624/2019 on the file of the Additional Chief Judicial Magistrate Court (Economic Offences), Ernakulam on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are punishable under Ss. 354, 354D, 354(A)i(iv), 341 and 506(1) read with Sec. 34 of the IPC.