ANOOP Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 FIR in Crime No.283/2022 of the Muvattupuzha Police Station on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioner are punishable under Ss. 294(b), 506, 324 and 308 of IPC.