THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A2 Final Report in Crime No.473/2011 of Anchalumoodu Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 4. The 3rd respondent is the de facto complainant. The 4th respondent is the victim.

(3.) The offences alleged against the petitioners are punishable under Ss. 294(b), 452, 354, 427, 506(ii) and 34 of the IPC.