ANIL KUMAR T.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A Final Report in C.C.No.1932/2017 on the file of the Judicial First Class Magistrate Court-XI, Thiruvananthapuram 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. 294(b), 323, 341 and 506(i) of the IPC.