PRANAV Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in C.C.No.847/2019 on the file of the Judicial First Class Magistrate Court, Ottapalam 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 and the 3rd Respondent is the injured.

(3.) The offences alleged against the petitioners are punishable under Ss. 323, 341, 447 read with 34 of IPC.