NABIL K. A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash all further proceedings pursuant to Annexure A1 final report in Crime No.363/2009 of Bekal Police Station as against the petitioners herein on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.4 and 9. The 2 nd respondent is the de facto complainant and respondent Nos. 3 to 8 are the injured.

(3.) The offences alleged against the accused are punishable under Ss. 143, 147, 148, 341, 323, 324, 153 and 506(ii) of IPC.