SABURAJ P.G Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure B Final Report in C.C.No.547/2016 on the file of the Judicial First Class Magistrate Court, Ettumanoor on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 3rd respondent is the defacto complainant. The 4th respondent is the daughter of the 3rd respondent.

(3.) The offences alleged against the petitioner are under Ss. 452, 341, 323 and 354 of IPC.