MUHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 Final Report in Crime No.139/2017 of Kadakkal 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. 323, 324, 506(ii), 427 and 498(A) r/w 34 of IPC.