ANOOP Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure I Final Report in C.C.No.436/2021 on the file of the Judicial First Class Magistrate Court-I, Manjeri on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are punishable under Ss. 341, 323, 324, 294(b) read with 34 of IPC.