SHIFAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 31st day of May, 2022 This Crl. M.C. has been preferred to quash Annexure A1 FIR in Crime No. 1683/2019 of Kalamassery Police Station as against the accused No. 2/petitioner on the ground of settlement between the parties.

(2.) The petitioner is the accused No. 2. The 2nd respondent is the defacto complainant.

(3.) Altogether there are four accused. The offences alleged against the petitioner are punishable under Ss. 143, 147, 148, 323, 324 and 326 read with Sec. 149 of IPC.