VINOD. S Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 Final Report in Crime No.897/2017 of Vilappilsala Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 6. The 2nd respondent is the de facto complainant. The respondent Nos.3 to 5 are the injured.

(3.) The offences alleged against the petitioners are punishable under Ss. 143, 147, 148, 149, 447, 294(b), 323, 324, 506(ii), 427, 354 of the IPC and 3(1),(r),(s) of the SC/ST (POA) Amendment Act, 2015.