RAHUL V.G. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A1 FIR No.3009/2021 of Muvattupuzha Police Station, Ernakulam Rural on the ground of settlement between the parties.

(2.) The petitioner is the sole accused. The 2nd Respondent is the de facto complainant.

(3.) The offence alleged against the petitioner are punishable under Ss. 294(b), 325, 354 and 506 of IPC.