XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 FIR in Crime No.1556/2021 of Palakkad Town South Police Station on the ground of settlement between the parties.

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

(3.) The offence alleged against the petitioner is punishable under Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015.