SURESH P.R Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 Final Report in Crime No.315/2022 of Thiruvalla Police Station now pending as C.C.No.1131/2022 on the file of the Judicial First Class Magistrate Couurt, Thiruvalla on the ground of settlement between the parties.

(2.) The petitioners are the accused. The 2nd respondent is the defacto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 451, 341, 323, 506(i) and 34 of IPC.