PRAVEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A2 Final Report in S.C.No.9/2021 on the file of the Additional District and Sessions Court-V (Ad hoc-II), Palakkad 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. The 3rd respondent is the injured.

(3.) The offences alleged against the petitioners are punishable under Ss. 143, 147, 148, 447, 341, 323, 324, 325, 354 and 308 r/w 149 of the IPC.