BIBIN THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in this Crl.M.C. is to quash Annexure 1 FIR in Crime No.62/2023 of Ambalamedu Police Station, Ernakulam 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 is punishable under Ss. 452, 323, 324, 308, 294(b) and 506(1) of the Indian Penal Code.