SAUDHA BEEVI Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in this Crl.M.C. is to quash Annexure A1 FIR in Crime No.1086/2023 of Varkala Police Station, Thiruvananthapuram District and release petitioner No.2 on bail in the said crime, on the ground that the parties have arrived at a settlement in respect of the subject matter.

(2.) The petitioners are accused Nos.1 and 2.

(3.) The offences alleged against the petitioners are punishable under Ss. 294(b), 341, 323 and 354 of the Indian Penal Code.