SHEIK NIYAS AHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-B Final Report in Crime No.289 of 2014 of Kumbla Police station which is now pending as C.C.No.693 of 2017 on the files of the Judicial First Class Magistrate Court-II, Kasaragod on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioner are punishable under Ss. 323, 324 and 294(b) of IPC.