THESNI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.617/2017 of Koyilandy Police Station now pending as C.C.No.912/2017 on the files of the Judicial First Class Magistrate Court, Koyilandy on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 4. The 2nd respondent is the defacto complainant

(3.) The offences alleged against the petitioners are under Ss. 452, 363, 506 and 34 of IPC.