NAZEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 1 FIR in Crime No.309/2021 of Viyyur Police Station on the ground of settlement between the parties.

(2.) The petitioner is the accused. The 2nd respondent is the defacto complainant.

(3.) The offences alleged against the petitioner are punishable under Ss. 498A and 506(ii) of IPC.