BUHARI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A Final Report in C.C.No.880/2016 on the file of the Judicial First Class Magistrate Court I, Varkala on the ground of settlement between the parties.

(2.) The petitioner is the 2nd accused. It is submitted that the remaining accused already faced trial and they were acquitted. The 2nd respondent is the de facto complainant.

(3.) The offences alleged against the petitioner are punishable under Ss. 143, 147, 148, 447, 427, 506(ii) and 188 r/w 149 of IPC.