VAISHAK.G, Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure AII Final Report in Crime No.2/2016 of Hosdurg Police Station on the ground of settlement between the parties.

(2.) The petitioner is the 1st accused. It is submitted that all the remaining accused has already been acquitted as per Annexure AIII judgment. The 2nd respondent is the de facto complainant.

(3.) The offences alleged against the petitioner are punishable under Ss. 143, 147, 148, 323, 324, 354, 308, 506(ii) and 447 r/w 149 of IPC.