ASOKAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A2 Final Report in C.C.No.716/2022 on the files of the Judicial First Class Magistrate Court-II, Kollam on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 3. The 3rd respondent is the de facto complainant. The respondents 4 and 5 are the injured.

(3.) The offences alleged against the petitioners are punishable under Ss. 341, 294(b), 323, 324, 354 r/w 34 of IPC.