RAJENDRAN K. Vs. STATE OF KERALA

JUDGEMENT

(1.) Kauser Edappagath, J 1. This Crl.M.C. has been preferred to quash Annexure-II Final Report in C.C.No. 81 of 2018 on the file of the Judicial First Class Magistrate Court-IV, Kozhikode on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioner is punishable under Sec. 354-A of Indian Penal Code.