(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in C.C.No.230/2019 on the file of the Judicial Magistrate of First Class, Kodungallur on the ground of settlement between the parties.
(2.) The petitioner is the accused. The 3rd respondent is the defacto complainant and the 2nd respondent is the injured.
(3.) The offences alleged against the petitioner are punishable under Ss. 341, 323, 324 and 447 of IPC.