SANDEEP UNNIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash all further proceedings pursuant to Annexure A1 FIR in Crime No.35/2021 of Mala 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 and the 3rd respondent is the victim.

(3.) The offences alleged against the petitioners are punishable under Ss. 406, 420, 498A,, 506 and 34 of IPC.