NEEMA Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 Final Report in Crime No.716/2021 of Elathoor Police Station on the ground of settlement between the parties.

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

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