SUJEEV Vs. SREEJITH

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 1 Final Report in Crime No.229/2021 of Kaipamangalam Police Station on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are punishable under Ss. 341, 323, 294(b) and 506(1) r/w 34 of IPC.