VINODKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A FIR in Crime No.2128 of 2022 of Kottarakara Police Station on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 3rd respondent is the de facto complainant.

(3.) The offence alleged against the petitioner is punishable under Sec. 354A(1)(iv) of IPC.