SHINOJ Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 1 Final Report in C.C.No.246/2020 on the file of the Judicial First Class Magistrate Court-II, Mavelikkara on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 3rd respondent is the defacto complainant.

(3.) The offences alleged against the petitioner are punishable under Ss. 509 of IPC and 120(o) of the Kerala Police Act.