LAWS(KER)-2022-8-70

MANU Vs. STATE OF KERALA

Decided On August 08, 2022
MANU Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 FIR in Crime No.172/2022 of Aluva West Police Station on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 2nd respondent is the de facto complainant and the 3rd respondent is the injured.

(3.) The offences alleged against the petitioner are punishable under Ss. 451, 341, 323, 354 and 294(b) of IPC.