BIJISHA THEEROTH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A1 Final Report in C.C.No.241 of 2022 on the files of the Judicial First Class Magistrate Court, Kunnamangalam on the ground of settlement between the parties.

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

(3.) The offences alleged against the accused are punishable under Ss. 354A and 509 of IPC.