JIKKU JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A3 Final Report in Crime No.766/2021 of Kalamassery Police Station on the ground of settlement between the parties.

(2.) Altogether, there are two accused. The petitioner is the accused No.2. The 2nd respondent is the de facto complainant.

(3.) The offences alleged against the accused are punishable under Ss. 406, 420, 370, 34 of the IPC and 10 r/w 24 of the Emigration Act.