ANANTHU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in CC No. 151/2020 on the file of the Judicial First Class Magistrate's Court-I, Changanassery on the ground of settlement between the parties.

(2.) The petitioner is the sole accused. The respondent No. 3 is the de facto complainant and respondent No. 4 is the CW4.

(3.) The offences alleged against the petitioner are punishable under Ss. 294(b), 323 and 341 of the IPC.