MUHAMMED AMEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.42/2016 of Tirur Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 and 2. The 2nd respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 448, 341, 294(b), 354 and 506(ii) read with Sec. 34 of the IPC.