MUHAMMED SALIM P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash further proceedings pursuant to Annexure A Final Report in Crime No.228/2017 of Areekode Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 3. The 3rd and 4th respondents are the injured persons.

(3.) The offences alleged against the petitioners are under Ss. 448, 323, 324, 308 and 506(ii) read with Sec. 34 of IPC.