MAHESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure B Final Report in C.C.No.1297/2014 on the file of the Judicial First Class Magistrate Court-III, Thrissur on the ground of settlement between the parties.

(2.) The petitioners are the accused. The 2nd Respondent is the defacto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 406, 420, 498A and 323 of IPC.