MUHAMMED NIYAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-1 FIR in Crime No.975 of 2022 of Ernakulam Central Police Station, Ernakulam 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, 407, 417 and 420 of IPC.