VIPIN V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure Al FIR in Crime No.96/2021 of Mannanthala Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 3. The 2nd respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 498A and 323 r/w 34 of IPC and Sec. 3(1)(s) of the Schedule Caste and Schedule Tribes (Prevention of Atrocities Act), 1989.