RAVI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 1 Final Report in Crime No. 292/2022 of Chittur Police Station on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are punishable under Ss. 143, 147, 148, 341, 323, 324, 294(b), 506 read with Sec. 149 of IPC.