INDIRA Vs. PATHUTTY

JUDGEMENT

(1.) WHETHER the allegations against the petitioner constitute mere theft or whether such theft amounts to robbery, is the short question to be decided here.

(2.) THE accused in crime No.487/2014 of the Kambalakkad police station, Mananthavady registered for the offences punishable under sections 392 and 323 of the Indian Penal Code, has come up, for getting Annexure -I F.I.R. and Annexure -II Final report in the said crime, quashed.

(3.) ACCORDING to the petitioner, the matter has been amicably settled between her and the de -facto complainant and presently, the de -facto complainant has no complaints against the petitioner.