PRADEEP KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash all further proceedings pursuant to Annexure A2 Final Report in Crime No.1484/2018 of Konny Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 3. The 3rd respondent is the defacto complainant and respondent Nos. 4 and 5 are the injured and parents of the 3rd respondent.

(3.) The offences alleged against the petitioners are punishable under Ss. 294(b), 324, 341, 354,, 427 and 506 read with Sec. 34 of IPC.