JOMON ERAYIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 FIR in Crime No.33 of 2022 of Thiruvalla Police Station, Pathanamthitta on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are punishable under Ss. 447, 323, 354, 294(b) and 34 of the Indian Penal Code.