BINOY Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 FIR in Crime No. 1440/2021 of Chirayinkil Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 4. The 2nd respondent is the de facto complainant.

(3.) The offence alleged against the petitioners is punishable under Sec. 498A r/w 34 of IPC.