NIJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.123/2021 of Edacherry Police Station on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioner are punishable under Ss. 323, 324, 294(b), 506 and 308 of IPC.