BENNY Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A2 Final Report in Crime No.1231/2016 of Ollur Police Station on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioner are punishable under Ss. 324 and 294(b) of the IPC.