NAZIM Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 1 Final Report in C.C.No.808/2018 on the file of the Judicial First Class Magistrate Court, Paravur on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 5. The 3rd respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 143, 147, 451, 341, 294(b), 427, 323 and 354 r/w 149 of IPC.