AZEEZ Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-2 Final Report in C.C.No.83/2019 on the files of the Judicial First Class Magistrate Court-IX, Ernakulam on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 and 2. The 3rd respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 452, 323, 324, 385, 506 and 34 of IPC.