XXXXXXXXXX XXXXXXXXXX XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in this Crl.M.C. is to quash Annexure A1 Final Report and Annexure A2 FIR in Crime No.174/2021 of Anthikkad Police Station, and all further proceedings in C.P.No.23/2023 on the file of the Judicial First Class Magistrate Court-II, Thrissur on the ground that the parties have arrived at a settlement in respect of the subject matter.

(2.) The petitioners are the accused.

(3.) The offences alleged against the petitioners are punishable under Sec. 317 of the Indian Penal Code and Ss. 75 and 87 of the Juvenile Justice (Care and Protection of Children) Act.