UNNIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 1 FIR in Crime No.761 of 2021 of Nenmara Police Station on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 3rd respondent is the de facto complainant. The 4th respondent is the injured.

(3.) The offences alleged against the petitioner are under Sections 452, 506, 324 and 427 of the IPC.