MOINUDDEEN MEHROOF Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No. 659/2019 of Kasaragod police station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 4. The respondent No. 2 is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 341, 323, 324, 308, 498A read with 34 of the IPC.