ASIF ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure-A1 F.I.R. in Crime No.1665/2021 of Mattancherry Police Station, Ernakulam on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 5. The 3rd respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 323, 406, 420, 498-A r/w 34 of Indian Penal Code.