MUHAMMED ABDUL RAHOOF Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A Final Report in Crime No.114/2021 of Medical College Police Station, Kozhikode District 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.

(3.) The offences alleged against the petitioners are under Ss. 323, 498A and 506(i) of the IPC.