MUHAMMAD FARBEES Vs. RAHEENA

JUDGEMENT

(1.) This Crl. M.C. has been preferred to quash all further proceedings pursuant to Annexure A2 Final Report in Crime No. 669/2021 Areakkode Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 5. The 1st respondent is the defacto complainant and the 2nd respondent is her mother.

(3.) The offences alleged against the petitioners are punishable under Ss. 341, 323, 448, 427, 506(i) read with Sec. 34 of IPC.