REHINA S.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 FIR in Crime No.1054/2022 of Poonthura Police Station on the ground of settlement between the parties.

(2.) The petitioner is the de facto complainant. The respondent Nos.3 and 4 are the accused.

(3.) The offence alleged against the 3rd and 4th respondents is punishable under Sec. 498A r/w 34 of IPC.