SHAKIL. K Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure I Final Report in Crime No.631/2020 of Chakkarakkal Police Station on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are punishable under Ss. 447, 323, 324 and 294(b) r/w 34 of IPC.