THAMBI Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in this Crl.M.C. is to quash Annexure A1 FIR and Annexure A2 Final Report in Crime No.2816 of 2019 of Cherthala Police Station and all further proceedings pursuant to it 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 petitioners are punishable under Ss. 323 and 353 of IPC.