IRSHAD. T.P Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A2 Final Report in Crime No.3/2021 of Sreekandapuram Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 3. The 2 nd respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 294(b), 341, 324, 354, 354B, 506(ii) and 447 r/w 34 of IPC.