LAWS(KER)-2022-1-184

ALEXANDER JIXON Vs. STATE OF KERALA

Decided On January 07, 2022
Alexander Jixon Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This Crl. M.C. has been preferred to quash Annexure-1 Final Report in CC. No. 229/2020 pending on the file of the Judicial First Class Magistrate Court-II, Kochi on the ground of settlement between the parties.

(2.) The petitioners are the accused. The 2nd respondent is the de facto complainant. The offences alleged are under Ss. 323, 324, 341, 427 and 34 of the IPC.

(3.) I have heard Sri. E.A. Haris, the learned counsel for the petitioners, Sri. Binoy. K.S., the learned counsel for the 2nd respondent and Smt. T.V. Neema, the learned Senior Public Prosecutor for the 1st respondent.