RAJ SAGAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A FIR in Crime No. 436/2022 of Chirayinkil police station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 and 2. The respondent No. 2 is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 294(b), 324, 354, 354B r/w 34 of the IPC.