SIDHARTH P.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 Final Report in C.C.No.116/2020 on the file of the Judicial First Class Magistrate, Tripunithura on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 and 2. The 3rd respondent is the defacto complainant and the 4th respondent is the injured.

(3.) The offences alleged against the petitioners are punishable under Ss. 294(b), 341, 354, 323, 324 and 341 of IPC.