RIYESH. C 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.526/2022 of Payyannur Police Station on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioner are punishable under Ss. 452, 324, 506(ii) and 427 of IPC.