ALJO Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 FIR in Crime No.162/2022 of Anthikkad Police Station on the ground of settlement between the parties.

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

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