MUHAMMED ASHIQUE Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A Final Report in Crime No.18/2021 of Kolathur Police Station on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 4th respondent is the defacto complainant and the 3rd respondent is the injured.

(3.) The offences alleged against the petitioner are punishable under Ss. 341, 324, 294(b), 354, 308 and 506(ii) of IPC.