SHARAFUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 FIR in Crime No.769 of 2021 of Edathala Police Station on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are punishable under Ss. 294(b), 506, 500 read with Sec. 34 of the Indian Penal Code.