RAJEESH K.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 Final Report in C.C.No.1373/2020 on the file of the Judicial First Class Magistrate Court I, Kochi on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 3 rd respondent is the de facto complainant.

(3.) The offences alleged against the petitioner are punishable under Ss. 498A and 323 of IPC.