LAWS(KER)-2022-8-150

UMMUHANI K.T. Vs. STATE OF KERALA

Decided On August 29, 2022
Ummuhani K.T. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.62/2021 of Kondotty Police Station on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are punishable under Ss. 341, 323, 294(b) and 506(i) read with Sec. 34 of the IPC.