ADIL A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in C.C.No.1403/2021 on the file of the Judicial First Class Magistrate Court-I, Nedumangadu on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 3rd Respondent is the defacto-complainant.

(3.) The offences alleged against the petitioner are punishable under Ss. 447, 354, 294(b), 506(ii), 354D of IPC.