MAINA Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in CC No.730/2022 of JFCM Court-I, Punalur on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 3rd respondent is the de facto complainant.

(3.) The offence alleged against the petitioner is punishable under Sec. 392 of Indian Penal Code.