ROBIN T.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash all further proceedings pursuant to Annexure A1 FIR in Crime No.1829/2022 of Thrissur East Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 3. The 3rd respondent is the defacto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 294(b), 506, 509 and 34 of IPC.