SHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 2 Final Report in S.C.No.1311/2014 on the file of the Additional District and Sessions Court (POCSO), Thiruvananthapuram on the ground of settlement between the parties.

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

(3.) The offence alleged against the petitioner is punishable under Sec. 366A of IPC.