BABUJI K. A. Vs. BEENA D.

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-1 FIR in Crime No.419 of 2017 of Pathanamthitta Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 5. The 1st respondent is the de facto complainant.

(3.) The offences alleged against the petitioners is punishable under Ss. 420, 406 and 120B of IPC.