BIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-B Final Report in C.C.No.1029/2016 on the files of the Judicial First Class Magistrate Court-I, North Paravur on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioner are punishable under Ss. 341, 323, 294(b), 493 and 506(ii) of IPC.