SHIBILY Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.1932/2021 of Palarivattom Police Station on the ground of settlement between the parties.

(2.) The petitioner is the accused in Crime No.1932/2021 of Palarivattom Police Station. The 3rd respondent is the de facto complainant.

(3.) The offences alleged against the petitioner are punishable under Ss. 447, 323 of IPC.