RAJEEV A. R. Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in this Crl.MC is to quash Annexure 1 F.I.R in Crime No.16/2023 of Muzhakkunnu Police Station, Kannur on the ground that the parties have arrived at a settlement in respect of the subject matter.

(2.) The petitioner is the sole accused.

(3.) The offences alleged against the petitioner are punishable under Ss. 341,323 and 324 of Indian Penal Code.