ELIAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in C.C.No.182/2020 on the file of the Judicial First Class Magistrate Court III, Thrissur 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 and the respondent Nos.3 and 4 are the injured.

(3.) The offences alleged against the petitioners are under Ss. 143, 147, 341, 323 and 149 of IPC.