LAWS(KER)-2022-6-312

SOFIA Vs. STATE OF KERALA

Decided On June 03, 2022
SOFIA Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 1 FIR in Crime No.2372/2021 of Aryanadu 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. 289 and 324 of IPC.