ASIF NAZEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure II FIR in Crime No.12/2022 of Kottiyam Police Station on the ground of settlement between the parties.

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

(3.) The offence alleged against the petitioners is punishable under Sec. 498A of IPC.