RAHUL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-1 Final Report in S.C.NO.933/2018 on the files of the Assistant Sessions Court, Chavakkad on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 11. The 2nd respondent is the de facto complainant and the respondents 3 to 6 are the injured

(3.) The offences alleged against the petitioners are punishable under Ss. 143, 147, 148, 341, 447, 354, 323, 324, 308, 294(b), 506(ii), 212 r/w 149 of Indian Penal Code.