NOUFAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash all further proceedings pursuant to Annexure A1 Final Report in Crime No.304/2021 of Melattur Police Station, Malappuram now pending as C.C.No.74/2022 on the file of the Judicial First Class Magistrate Court-II, Perinthalmanna on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 and 2. The 2nd respondent is the defacto complainant and the 3rd respondent is the injured.

(3.) The offences alleged against the petitioners are punishable under Ss. 341, 323, 324, 354, 354A(1)(i), 506(ii) read with 34 of IPC.