NAVAS Vs. AYISHA NUSRATH

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure I Final Report in Crime No.149/2019 of Thottilpalam Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 and 2. The 1 st respondent is the de facto complainant and the respondent Nos.2 and 3 are the injured.

(3.) The offences alleged against the petitioners are punishable under Ss. 341, 451, 323, 324, 354B, 506 and 294(b) r/w 34 of IPC.