MUSAMMIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl. M.C. has been preferred to quash Annexure 2 Final Report in Crime No. 301/2021 of Hosdurg Police Station on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are under Ss. 143, 147, 148, 326 and 427 r/w 149 of IPC.