SIJI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in S.C.No.311/2016 on the file of the Principal Assistant Sessions Court, Irinjalakuda on the ground of settlement between the parties.

(2.) The petitioner is the defacto complainant. The respondent Nos. 2 to 5 are the accused.

(3.) The offences alleged against the accused are punishable under Ss. 452, 436, 427, 120(b), 153 read with 34 of IPC.