E.P. SANTHOSH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-II Final Report in C.C.No.80/2021 on the file of the Judicial First Class Magistrate Court, Ramankary on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 4. The 3rd respondent is the de facto complainant. The 4th respondent is the son of the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 294(b), 506(ii), 341, 427, 323 and 34 of the IPC.