MADHUSOODANAN K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure AII Final Report in C.C.No.310/2021 on the file of the Judicial First Class Magistrate Court I, Kasaragod on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioner are punishable under Ss. 341,323, 324 and 498A of IPC.