JAFFAR ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 Final Report in Crime No.286/2016 of Tanur Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 7. The 2nd respondent is the de facto complainant and the respondent Nos.3 to 5 are the injured.

(3.) The offences alleged against the petitioners are punishable under Ss. 143, 147, 148, 448, 341, 323, 324, 354 and 308 r/w 149 of IPC.