SAIDHALI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 Final Report in C.C.No.1731/2016 on the file of the Judicial First Class Magistrate Court I, Aluva on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 3rd respondent is the de facto complainant.

(3.) The offences alleged against the petitioner are punishable under Ss. 341, 323 and 324 of IPC.