ANSEEB NOUSHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash all further proceedings pursuant to Annexure 1 FIR in Crime No.726/2019 of Vazhakkulam Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 8. The 2nd respondent is the defacto complainant and the 3rd respondent is the injured.

(3.) The offences alleged against the petitioners are punishable under Ss. 143, ,147, 448, 323, 341 and 149 of IPC and Ss. 3(1), (s), 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.