MOIDEEN.KA Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in C.C.No.327/2021 on the file of the Judicial First Class Magistrate Court, Pattambi on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 8. The 2nd respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 447, 427 and 506 read with Sec. 149 of the IPC.