MARY SHEELA ALBERT Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 FIR in Crime No.1206/2021 of Vattiyoorkavu 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 defacto complainant and respondents 3 to 5 are injured.

(3.) The offences alleged against the petitioners are under Ss. 323, 324, 341 read with 34 of IPC and Ss. 3(l), (r), (s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.