LAWS(KER)-2023-7-107

RASHID Vs. STATE OF KERALA

Decided On July 21, 2023
RASHID Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash further proceedings pursuant to Annexure-1 Final Report in C.C.No.796/2022 on the files of the Judicial First Class Magistrate Court (Forest Offences), Nedumangad on the ground of settlement between the parties.

(2.) Altogether, there are three accused. The petitioner is the accused No.3. The 3rd respondent is the de facto complainant. It is submitted that the accused No.2 has already been acquitted.

(3.) The offences alleged against the accused are punishable under Ss. 143, 147, 148, 149, 323, 324 and 326 of IPC.