NIKHIL RAJ T. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A1 FIR in Crime No.285 of 2023 of Tenhipalam Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 7. The 2nd respondent is the de facto complainant. The 3rd respondent is the injured.

(3.) The offences alleged against the petitioners are punishable under Ss. 143, 147, 148, 341, 323, 324, 308, 506 and 149 of IPC.