SIJO P.VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.759/2011 of Kuruppampady Police Station, Ernakulam on the ground of settlement between the parties.

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

(3.) The offence alleged against the petitioners are under Ss. 341, 323, 354, 427 and r/w. Sec. 34 of the IPC.