ABDUL JAVED Vs. XXX

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 1 Final Report in Crime No.2494/2020 of Poochakkal Police Station on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 1st respondent is the de facto complainant.

(3.) The offences alleged against the petitioner are punishable under Ss. 506(i) of the IPC and 120(o) of the Kerala Police Act.