SREEJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A2 Final Report in C.C.No.345/2020 on the files of the Judicial First Class Magistrate Court, Kodungallur 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. 498A, 323, 341, 506(i) of IPC.