ANOOP A.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 FIR in Crime No.895/2022 of Thumba 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 offences alleged against the petitioner are punishable under Ss. 406 and 420 of IPC.