HARIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-1 Final Report in S.C.No.190/2020 on the files of the Assistant Sessions Court, Irinjalakkuda on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 6. The 1st respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 143, 147, 148, 323, 324, 308 r/w 149 of IPC.