MUHAMMED AMEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 1 FIR in Crime No.428/2021 of Koppam Police Station on the ground of settlement between the parties.

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

(3.) The offences alleged against the petitioners are under sec. 3 and 4 of Dowry Prohibition Act, 1961, sec. 323, 377, 406, 498A and 506(i) read with Sec. 34 of IPC.