SALIH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C has been filed to quash the final report in S.C.No.59/2009 on the files of the 1st Additional Assistant Sessions Court, Thrissur.

(2.) The petitioners are the accused Nos. 1 to 3. The victims were initially arrayed as the respondents 2 to 5. The respondent No.5 entered appearance. But in spite of repeated efforts, service to the respondent Nos. 1 to 4 could not be completed. Notice sent to them were returned as "not known"?. Hence, the petitioners filed Crl.M.A.No.1/2022 to delete them from the party array. It was allowed and the respondent Nos. 2 to 4 were deleted from the party array.

(3.) The offences alleged against the petitioners are under Sec. 366 read with Sec. 34 of IPC.