VADASSERIL BINU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure AI FIR in Crime No.134/2022 of Ulikkal Police Station on the ground of settlement between the parties.

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

(3.) The offence alleged against the petitioners is punishable under Sec. 420 of IPC.