ADWAITH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C has been preferred to quash Annexure A1 FIR in Crime No.2653/2021 of Varkala Police Station on the ground of settlement between the parties.

(2.) The petitioner is the 2nd accused. The 2nd respondent is the de facto complainant.

(3.) All together there are three accused. The offences alleged against the petitioner are under Ss. 341, 294(b), 323, 506, 354 and 427 r/w 34 of IPC.