BIJESH P.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 FIR in Crime No.119 of 2022 of Elathoor Police Station on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are punishable under Ss. 406 and 498(A) of the Indian Penal Code.