ASHWIN V.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl. M.C. has been preferred to quash Annexure-A1 FIR in Crime No. 36/2021 of the Judicial First Class Magistrate Court-II, Aluva on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 and 2. The 3rd respondent is the de facto complainant and the 4th respondent is the son of the de facto complainant.

(3.) The offences alleged against the petitioners are under Ss. 341, 323, 324, 354, 294(b) and 34 of the IPC.