KARTHICK SUBRAHMANI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A-1 FIR in Crime No. 689/2021 of Mathilakam Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 and 2. The 2nd respondent is the defacto complainant.

(3.) The offences alleged against the petitioners are under Ss. 323, 324, 294(b), 506 of IPC and Sec. 75 of Juvenile Justice (Care and Protection of Children) Act, 2015.