SUJAVUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 2 Final Report in C.C.No.629/2020 on the file of the Judicial First Class Magistrate Court-IX, Ernakulam on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 and 2. The 3rd respondent is the defacto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 23 and 26 of the Juvenile Justice (Care and Protection of Children) Act, 2000.