SUJEEV Vs. STATE OF KERALA

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 1st 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.